Rishabh vs State Of U.P.
2021 Latest Caselaw 4888 ALL

Citation : 2021 Latest Caselaw 4888 ALL
Judgement Date : 6 April, 2021

Allahabad High Court

Rishabh vs State Of U.P. on 6 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. - 7541 of 2021
 

 
Applicant :- Rishabh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Bindeshwari Prasad Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

1. Heard Mr. Bindeshwari Prasad Mishra, learned counsel for applicant and learned A.G.A. for State.

2. This application for anticipatory bail has been filed by applicant-Rishabh in connection with Case Crime No.0068 of 2021, under Section 452, 354, 323, 504, 506, 427 I.P.C., Police Station- Vrindavan, District- Mathura.

3.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.

4. Accordingly, the present application for anticipatory bail is rejected.

Order Date :- 6.4.2021