Mohd. Bashir vs State Of U.P. And Another
2021 Latest Caselaw 4847 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7967 of 2021
 

 
Applicant :- Mohd. Bashir
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mohd. Saleem Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Mohd. Saleem Khan, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Mohd. Bashir, in connection with Case Crime No.883 of 2019, under Sections 406, 419, 420, 463, 465, 467, 468, 471, 120B I.P.C. and Sections 29, 74, 122, 132 of U.P.G.S.T./C.G.S.T., Police Station- Civil Lines, District- Rampur.

At the very outset, learned A.G.A. submits that non-bailable warrant has been issued against applicant in above-mentioned case crime number. Apart from coercive process under Sections 82 and 83 has been issued against applicant.

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