Bhagat Singh Ahirwar vs State Of U.P.
2022 Latest Caselaw 476 ALL

Citation : 2022 Latest Caselaw 476 ALL
Judgement Date : 4 April, 2022

Allahabad High Court

Bhagat Singh Ahirwar vs State Of U.P. on 4 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. - 2502 of 2022
 

 
Applicant :- Bhagat Singh Ahirwar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Kamal Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Kamal Singh, 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.79 of 2020, under Sections 406 I.P.C., Police Station- Kotwali Kalpi, District- Jalaun.

At the very outset, learned A.G.A. contends that charge sheet dated 25.5.2020 has already been submitted against applicant.

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 :- 4.4.2022

Arshad