Jakir Bharti vs State Of U.P. And 3 Others
2022 Latest Caselaw 1141 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2429 of 2022
 

 
Applicant :- Jakir Bharti
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Saima Saher
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Ms. Saima Saher, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Jakir Bharti in connection with Case Crime No.319 of 2021, under Sections 354(kha), 323, 504, 506 I.P.C. and Sections- 7/8 POCSO Act, Police Station- Kotwali Nagar, District- Aligarh.

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 :- 11.4.2022

Saif