Safeer Ahmad Khan And Another vs State Of U.P.
2021 Latest Caselaw 4881 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8131 of 2021
 

 
Applicant :- Safeer Ahmad Khan And Another
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Pushpendra Singh,Anand Pati Tiwari
 
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. 1005 of 2020, under Sections 379, 120-B IPC and Sections 4, 21 of Mines and Minerals (Development and Regulation) Act, 1957, Police Station- Kotwali Nagar, District- Banda.

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.