Diwakar vs State Of U.P.
2021 Latest Caselaw 4849 ALL

Citation : 2021 Latest Caselaw 4849 ALL
Judgement Date : 5 April, 2021

Allahabad High Court

Diwakar vs State Of U.P. on 5 April, 2021

Bench: Rajeev Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7935 of 2021
 

 
Applicant :- Diwakar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sushil Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard learned counsel for applicant, learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No. 33 of 2021, under Sections 386, 506 IPC, Police Station- Charthawal, District- Muzaffar Nagar.

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, present application for anticipatory bail is rejected.

Order Date :- 5.4.2021

Arshad