Abdul Rajik vs State Of U.P. And Another
2021 Latest Caselaw 6005 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11309 of 2021
 

 
Applicant :- Abdul Rajik
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rafeek Ahmad Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Rafeek Ahmad Khan, 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. 0068 of 2021, under Sections 379, 411 I.P.C. and Section 4/21 Mines and Minerals (Development Regulation) Act, 1957 and Section 3/5 Prevention of Damages to Public Property Act, 1984, Police Station- Kabrai, District- Mahoba.

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