Manoj Motla And 2 Others vs State Of U.P. And 2 Others
2021 Latest Caselaw 5964 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10123 of 2021
 

 
Applicant :- Manoj Motla And 2 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Mohit Kumar
 
Counsel for Opposite Party :- G.A.,Vivek Kumar Srivastava
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Mohit Kumar, learned counsel for applicants, Mr. Indrapal Singh Rajpoot, learned A.G.A. assisted by Mr. P.K. Sahi, learned brief-holder for State and Mr. Vivek Kumar Srivastava, learned counsel for informant.

This application for anticipatory bail has been filed by applicant- Manoj Motla and 2 Others in connection with Case Crime No.024 of 2021, under Section 306 I.P.C., Police Station- Ganga Nagar, District- Meerut.

Mr. Vivek Kumar Srivastava, learned counsel for informant contends that the deceased had executed a suicide note in which the name of applicants are mentioned. Apart from above, there is other evidence by way of video recording against applicant.

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