Pappu Alias Randhir vs State Of U.P.
2021 Latest Caselaw 5985 ALL

Citation : 2021 Latest Caselaw 5985 ALL
Judgement Date : 2 June, 2021

Allahabad High Court

Pappu Alias Randhir vs State Of U.P. on 2 June, 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. - 11360 of 2021
 

 
Applicant :- Pappu Alias Randhir
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Santosh Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Santosh Singh, learned counsel for applicant and Mr. Indrapal Singh Rajpoot, learned A.G.A. assisted by Mr. P.K. Sahi, learned brief-holder for State, through video conferencing.

This application for anticipatory bail has been filed by applicant- Pappu alias Randhir in connection with Case Crime No.0211 of 2021, under Section 63 of U.P. Excise Act, Police Station- Partapur, District- Meerut.

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 :- 2.6.2021

Saif