Vishu vs State Of U.P. And 2 Others
2022 Latest Caselaw 1416 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2654 of 2022
 

 
Applicant :- Vishu
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Brahma Kumar Tiwari
 
Counsel for Opposite Party :- G.A.,Chandra Bhushan Tiwari
 

 
Hon'ble Rajeev Misra,J. 

Heard Mr. B.K. Tiwari, 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.14 of 2022, under Sections 147, 148, 307, 504 I.P.C., Police Station- Purkaji, District- Muzaffar Nagar.

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