Prem Chand Pankaj vs State Of U.P And Another
2021 Latest Caselaw 6004 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11104 of 2021
 

 
Applicant :- Prem Chand Pankaj
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Girja Shanker Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Girja Shanker Mishra, learned counsel for the applicant, who is available on video link, Mr. Prashant Kumar, learned A.G.A. assisted by Mr. P.K. Sahai, learned brief holder for the State.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No. 108 of 2019, under Sections 420, 468, 471 I.P.C., Police Station- Ranipur, District- Mau.

At the very outset, learned AGA contends that in the present case, charge sheet was submitted on 13.9.2019 upon which cognizance has taken by the court concerned vide cognizance taken order dated 20.2.2020. As such applicant has been evading from trial for the last two years.

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 :- 3.6.2021

SA