Akhilesh Kumar vs State Of U.P.
2022 Latest Caselaw 1413 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2637 of 2022
 

 
Applicant :- Akhilesh Kumar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Arvendra Singh,Bansh Gopal Mishra,Santosh Kumar Upadhyay
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Supplementary affidavit filed by the learned counsel for applicant in Court today is taken on record.

Heard Mr. Arvendra 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- Akhilesh Kumar in connection with Case Crime No. 287 of 2020, under Sections 420, 467, 468, 471, 120B I.P.C., Police Station- Bevar, District- Mainpuri.

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