Shubham Maurya @ Lade vs State Of U.P.
2021 Latest Caselaw 4856 ALL

Citation : 2021 Latest Caselaw 4856 ALL
Judgement Date : 5 April, 2021

Allahabad High Court

Shubham Maurya @ Lade 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. - 6850 of 2021
 

 
Applicant :- Shubham Maurya @ Lade
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Amar Bahadur Maurya,Ajit Pratap Kushwaha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. A.B. Maurya, learned counsel for applicant, learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Shubham Maurya @ Lade in connection with Case Crime No. 26 of 2020, under Section 380, 457 I.P.C., Police Station- Lalpur Pandeypur, District- Varanasi.

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