Shiv Kumar Verma vs State Of U.P
2021 Latest Caselaw 6010 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10782 of 2021
 

 
Applicant :- Shiv Kumar Verma
 
Opposite Party :- State Of U.P
 
Counsel for Applicant :- Vidya Shanker Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J. 

Case called out in revise list.

Inspite of repeated efforts, no audio or video link could be established with learned counsel for applicant.

Mr. Indrapal Sigh Rajput, Mr. Prashant Kumar, learned A.G.A. and Mr. P.K. Sahi, learned brief holder for State are available.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No. 16 of 2021, under Sections 420, 406, 506 I.P.C., Police Station- Kotwali, District- Moradabad.

At the very outset, learned A.G.A. submits that sections 467, 468, 471, have subsequently been added in above mentioned case crime number.

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

Arshad