Anil Yadav And 2 Others vs State Of U.P. And Another
2021 Latest Caselaw 4880 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8116 of 2021
 

 
Applicant :- Anil Yadav And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Hari Prakash Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

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

This application for anticipatory bail has been filed by applicants in connection with Case Crime No. 0112 of 2019, under Sections 147, 148, 149, 307 IPC and 7 Criminal Law Amendment Act, Police Station- Soron , District-Kasganj.

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 :- 6.4.2021

Ashish Pd.