Ramgopal And Another vs State Of U.P. And Another
2021 Latest Caselaw 5988 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11401 of 2021
 

 
Applicant :- Ramgopal And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ramesh Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Ramesh Kumar Pandey, 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- Ramgopal and Another in connection with Case Crime No.547 of 2021, under Sections 498A, 304B I.P.C., Police Station- Kavi Nagar, District- Ghaziabad.

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