Vijay Pratap Singh vs State Of U.P. And 2 Others
2021 Latest Caselaw 4845 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7987 of 2021
 

 
Applicant :- Vijay Pratap Singh
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Govind Saran Hajela
 
Counsel for Opposite Party :- G.A.,Krishna Kant Shukla
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Ravi Prakash, Advocate, holding brief of Mr. G.V. Hajela, learned counsel for applicant, learned A.G.A. for State and Mr. K.K. Shukla, learned counsel for opposite party-3.

This application for anticipatory bail has been filed by applicant- Vijay Pratap Singh, in connection with Case Crime No.1234 of 2019, under Sections 420, 467, 468, 471, 406 I.P.C., Police Station- Indirapuram, District- Ghaziabad.

Having heard learned counsel for the parties and upon perusal of material brought on record as well as complicity of accused and also judgment of Apex Court in P. Chidambaram Vs. Directorate of Enforcement, AIR 2019 SC 4198, this Court does not find any exceptional ground to exercise its discretionary jurisdiction under Section 438 Cr.P.C.

Accordingly, the present application for anticipatory bail is rejected.

Order Date :- 5.4.2021

Saif