Sarwar vs State Of U.P.
2021 Latest Caselaw 553 ALL

Citation : 2021 Latest Caselaw 553 ALL
Judgement Date : 8 January, 2021

Allahabad High Court

Sarwar vs State Of U.P. 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. - 171 of 2021
 

 
Applicant :- Sarwar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Syed Ali Imam
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Syed Ali Imam, learned counsel for applicant, Mr. Ankit Saran, Advocate who has put in appearance on behalf of informant by filing his vakalatnama, which is taken on record and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant - Sarwar in connection with Case Crime No.111 of 2020, under Sections 147, 323, 452, 504, 506 I.P.C., Police Station- Araniyan, District Bulandshahar.

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