Manoj Yadav vs State Of U.P. 3 Others
2022 Latest Caselaw 1157 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 20117 of 2021
 

 
Applicant :- Manoj Yadav
 
Opposite Party :- State Of U.P. 3 Others
 
Counsel for Applicant :- Ganesh Shanker Srivastava,Deepak Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J. 

Heard Mr. Deepak Kumar Srivastava, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant Manoj in connection with Case Crime No.519 of 2021, under Sections 363, 354 I.P.C. and Section 7/8 POCSO Act, Police Station- Bahjoi, District-Sambhal.

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 :- 11.4.2022

Arshad