Shabeel And Another vs State Of U.P. And Another
2021 Latest Caselaw 5965 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10122 of 2021
 

 
Applicant :- Shabeel And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Irshad Ahmad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Irshad Ahmad, learned counsel for applicants and Sri Prashad Kumar, learned A.G.A. assisted by Sri P.K. Shahi, learned brief-holder for the State.

This application for anticipatory bail has been filed by applicants in connection with Case Crime No.0075 of 2021, under Sections 3/5/8 of U.P. Cow Slaughter Act and 11 Prevention of Cruelty to Animal Act, 1960, Police Station Bahjoi, District Sambhal.

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 :- 1.6.2021

Gaurav