Mohammad Safeek And Another vs State Of U.P. And Another
2021 Latest Caselaw 4852 ALL

Citation : 2021 Latest Caselaw 4852 ALL
Judgement Date : 5 April, 2021

Allahabad High Court

Mohammad Safeek And Another vs State Of U.P. And Another 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. - 6867 of 2021
 

 
Applicant :- Mohammad Safeek And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ansar Ahmad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. A.K. Tripathi, Advocate, holding brief of Mr. Ansar Ahmad, learned counsel for applicants and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicants- Mohammad and Safeek and Another, in connection with Case Crime No.07 of 2021, under Sections 269, 270, 429 I.P.C. and 3/5/8 of U.P. Prevention of Cow Slaughter Act, Police Station- Jaswant Nagar, District- Etawah.

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