Beer Singh @ Beer And Another vs State Of U.P.
2021 Latest Caselaw 4879 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7549 of 2021
 

 
Applicant :- Beer Singh @ Beer And Another
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ram Bhajan Chaudhary,Ramesh Kumar Patel
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Case called out in revise list.

No one appears on behalf of applicants to press this application.

This application for anticipatory bail has been filed by applicants in connection with Case Crime No. 851 of 2014 under Sections 447, 448, 379 and 427 IPC, Police Station-Tronica City, District Ghaziabad.

Learned A.G.A. contends that charge sheet has already been submitted.

Having heard learned AGA for the State 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 :- 6.4.2021

Ashish Pd.