Ram Pratap Singh vs State Of U.P. And Another
2022 Latest Caselaw 1402 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 791 of 2022
 

 
Applicant :- Ram Pratap Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Surendra Singh,Kameshwar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. R.C. Yadav, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No.126 of 2021, under Sections 419, 420, 467, 468, 471, 506 I.P.C., Police Station- Kotwali City, District- Mirzapur.

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 :- 25.4.2022

Arshad