Mohd. [email protected] Mohd. Hiraq And ... vs State Of U.P. And 2 Others
2021 Latest Caselaw 6011 ALL

Citation : 2021 Latest Caselaw 6011 ALL
Judgement Date : 3 June, 2021

Allahabad High Court

Mohd. [email protected] Mohd. Hiraq And ... vs State Of U.P. And 2 Others 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. - 10789 of 2021
 

 
Applicant :- Mohd. [email protected] Mohd. Hiraq And Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Pankaj Kushwaha,Mohammed Yusuf
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Ramanand Gupta, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No. 246 of 2021, under Sections 323, 354B I.P.C., Police Station- Dhoomanganj, District- Prayagraj.

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