Sachin vs State Of U.P.And Another
2022 Latest Caselaw 1160 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1828 of 2022
 

 
Applicant :- Sachin
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Pranshu Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Anand Tripathi, Advocate holding brief of Mr. Pranshu Gupta, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Sachin in connection with Case Crime No. 18 of 2021, under Sections 323, 325, 354(A)(1)(i), 452, 504, 506 I.P.C., Police Station- Railway Road, District- Meerut.

At the very outset, learned A.G.A. submits that charge sheet has already been submitted against applicant on 21.05.2021 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