Hukum Singh And Another vs State Of U.P.
2021 Latest Caselaw 6009 ALL

Citation : 2021 Latest Caselaw 6009 ALL
Judgement Date : 3 June, 2021

Allahabad High Court

Hukum Singh And Another vs State Of U.P. on 3 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. - 11066 of 2021
 

 
Applicant :- Hukum Singh And Another
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ram Bahadur Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Ram Bahadur Singh, learned counsel for applicants, who is available on video link and 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 applicants- Hukum Singh and Another in connection with Case Crime No.631 of 2019, under Sections 386, 304, 504 I.P.C., Police Station- Kotwali, District- Mainpuri.

At the very outset, learned A.G.A. submits that charge-sheet has already been submitted against present applicants.

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 :- 3.6.2021

Saif