Ashish @ Ashish Kumar And 2 Others vs State Of U.P.
2021 Latest Caselaw 4853 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 6861 of 2021
 

 
Applicant :- Ashish @ Ashish Kumar And 2 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sikandar Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Sikandar Khan learned counsel for applicants and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicants- Ashish @ Ashish Kumar and 2 Others in connection with Case Crime No.271 of 2020, under Sections 506, 504, 353, 332 I.P.C., Police Station- Kakore, District- Bulandshahar, during pendency of trial.

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