Jagpal And Another vs State Of U.P. And Another
2021 Latest Caselaw 544 ALL

Citation : 2021 Latest Caselaw 544 ALL
Judgement Date : 8 January, 2021

Allahabad High Court

Jagpal And Another vs State Of U.P. And Another on 8 January, 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. - 239 of 2021
 

 
Applicant :- Jagpal And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manoj Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Manoj Kumar Srivastava, learned counsel for applicants and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicants - Jagpal and Tinku in connection with Complaint Case No.3698 of 2020, under Section 4/21 of The Mines and Minerals (Development and Regulation) Act, 1957 and U.P. Upkhanij Parihar Niyamawali, 1963, Police Station- Cantt., District Bareilly.

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 the Apex Court in the case of 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, the present application for anticipatory bail is rejected.

Order Date :- 8.1.2021

Anil K. Sharma