Sunil Kumar Chaudhary vs State Of U.P. And Another
2021 Latest Caselaw 5961 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10125 of 2021
 

 
Applicant :- Sunil Kumar Chaudhary
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ramesh Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Ramesh Shukla, learned counsel for applicant, who is appeared on video link and Mr. Indrapal Singh Rajpoot, learned A.G.A. assisted by Mr. P.K. Sahi, learned brief-holder.

This application for anticipatory bail has been filed by applicant- Sunil Kumar Chaudhary in connection with Case Crime No.66 of 2021, under Sections 60/63/72 of Excise Act and Sections 420, 467, 468, 471 I.P.C., Police Station- Kotwali, District- Ballia.

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