Shabab Menhdi vs State Of U.P. And Another
2021 Latest Caselaw 6000 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11107 of 2021
 

 
Applicant :- Shabab Menhdi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajesh Kumar Sharma,Abhas Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Rajesh Kumar Sharma, learned counsel for applicant, who is available on video link, Mr. Prashant Kumar, learned A.G.A. assisted by Mr. P.K. Sahi, learned brief holder for State.

This application for anticipatory bail has been filed by applicant-Shadab Mehndi in connection with Case Crime No. 85 of 2016, under Sections 420, 506 I.P.C., Police Station- Bhawanpur, District- Meerut.

At the very outset, learned AGA contends that charge sheet has been submitted on 30.5.2018 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 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 :- 3.6.2021

SA