Saqib And Another vs State Of U.P.
2021 Latest Caselaw 5960 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10116 of 2021
 

 
Applicant :- Saqib And Another
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mohammad Zakir
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Mohammad Zakir, learned counsel for applicant and Mr. Indrapal Singh Rajpoot, learned A.G.A. assisted by Mr. P.K. Sahi, learned brief-holder for State.

This application for anticipatory bail has been filed by applicant- Saqib and Another in connection with Case Crime No.46 of 2021, under Sections 307, 504 I.P.C., Police Station- Narsaina, 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 Apex Court in 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 :- 1.6.2021

Saif