Avdhesh Kumar And 2 Others vs State Of U.P. And 2 Others
2021 Latest Caselaw 6079 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8458 of 2021
 

 
Applicant :- Avdhesh Kumar And 2 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Prem Shanker Mishra,Chandra Bhushan Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for applicants and learned A.G.A. for the State.

This application for anticipatory bail has been filed by applicants- Awadhesh Kumar, Abhilash, Abhishek Jaiswal in connection with Case Crime No.787 of 2020, under Sections 323, 504, 506, 427, 452, 308 I.P.C., Police Station- Handia, District- Prayagraj.

At the very outset, learned A.G.A. contends that from the perusal of F.I.R. giving rise to this application for anticipatory bail, it is evident that allegations are serious in nature. Upon instructions, learned A.G.A. contends that the applicants have criminal history to their credit. He therefore contends that no case of anticipatory bail is made out against applicants.

Having heard learned counsel for the parties and upon perusal of material brought on record as well as complicity of accused persons 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 :- 8.6.2021

A. Pandey