Ajay Pal Singh Tomar vs State Of U.P. And Another
2021 Latest Caselaw 551 ALL

Citation : 2021 Latest Caselaw 551 ALL
Judgement Date : 8 January, 2021

Allahabad High Court

Ajay Pal Singh Tomar 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. - 189 of 2021
 

 
Applicant :- Ajay Pal Singh Tomar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manish Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Manish Yadav, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant - Ajay Pal Singh Tomar in connection with Case Crime No.621 of 2020, under Sections 420, 468, 471 I.P.C. and 60(A), 60, 63, 72 of Excise Act, Police Station- Sikandra, District- Agra.

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