Ram Naresh Prajapati vs State Of U.P. And 2 Others
2021 Latest Caselaw 567 ALL

Citation : 2021 Latest Caselaw 567 ALL
Judgement Date : 8 January, 2021

Allahabad High Court

Ram Naresh Prajapati vs State Of U.P. And 2 Others 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. - 9890 of 2020
 

 
Applicant :- Ram Naresh Prajapati
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Sanjay Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Ramanand Gupta, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No.317 of 2019, under Sections 420, 467, 468, 471, 120B, 504, 506 I.P.C., Police Station- Kotwali, District- Kanpur Nagar.

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

Arshad