Imran vs State Of U.P.
2021 Latest Caselaw 549 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 208 of 2021
 

 
Applicant :- Imran
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- S.K. Shahi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. S.K. Sahi, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant - Imran in connection with Case No.6810 of 2020, Crime No.062 of 2019 under Sections 498A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, Police Station- Mahila Thana, District Jhansi.

At the very outset, learned A.G.A. submits that charge sheet has been submitted against applicant in above-mentioned case crime number.

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