Ayyub @ Ayyub Mansuri vs State Of U.P. And 2 Others
2021 Latest Caselaw 6024 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10297 of 2021
 

 
Applicant :- Ayyub @ Ayyub Mansuri
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Shyam Narain Pandey,Shravan Kumar Pandey
 
Counsel for Opposite Party :- G.A.,Neeraj Agrawal
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. S.N. Pandey, learned counsel for applicant and Mr. Indrapal Singh Rajpoot, 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 applicant- Ayyub @ Ayyub Mansuri in connection with Case Crime No.888 of 2020, under Sections498A, 323, 307, 506 I.P.C., Sections- 3/4 of D.P. Act and Sections- 3/4 of Muslim Women (Protection of Rights on Marriage) Act, 2019, Police Station- Sikandrabad, District- Bulandshahar.

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 :- 4.6.2021

Saif