Raghib Ali vs State Of U.P. And Another
2022 Latest Caselaw 1156 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2762 of 2022
 

 
Applicant :- Raghib Ali
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Diwakar Mishra,Mohd. Naushad Ahmad Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Order on Exemption Application

Heard Mr. Diwakar Mishra, learned counsel for applicant and learned A.G.A. for State.

Exemption Application is allowed.

Order on Criminal Misc. Anticipatory Bail Application.

Heard Mr. Diwakar Mishra, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Raghib Ali in connection with Case Crime No.56 of 2018, under Sections 420, 414 I.P.C., Police Station- Kithor, District- Meerut.

At the very outset, learned A.G.A. submits that charge sheet has been submitted against applicant on 27.10.2018 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 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