Vinod Tiwari vs State Of U.P.
2022 Latest Caselaw 1411 ALL

Citation : 2022 Latest Caselaw 1411 ALL
Judgement Date : 25 April, 2022

Allahabad High Court

Vinod Tiwari vs State Of U.P. on 25 April, 2022

Bench: Rajeev Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2740 of 2022
 

 
Applicant :- Vinod Tiwari
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Jitendra Partap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. J.P. Singh, the learned counsel for applicant and the learned A.G.A. for State.

Perused the record.

This application for anticipatory bail has been filed by applicant- Vinod Tiwari in connection with Case Crime No. 148 of 2021, under Sections 323, 332, 353, 504, 506 I.P.C., Police Station- Pipari, District- Sonbhadra.

At the very outset, learned A.G.A. submits that charge sheet has already been submitted against applicant in above-mentioned case crime number on 05.02.2022.

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 :- 25.4.2022

Saif