Mohd. Ahmad @ M/S Sharik Khan vs State Of U.P.
2022 Latest Caselaw 1976 ALL

Citation : 2022 Latest Caselaw 1976 ALL
Judgement Date : 4 May, 2022

Allahabad High Court

Mohd. Ahmad @ M/S Sharik Khan vs State Of U.P. on 4 May, 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. - 17587 of 2021
 

 
Applicant :- Mohd. Ahmad @ M/S Sharik Khan
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mukesh Kumar Jha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

1.Heard Mr. Mukul Kumar Jha, the learned counsel for applicant- Mohd. Ahmad @ M/S Sharik Khan, the learned A.G.A. for State.

2. This application for anticipatory bail has been filed by applicant in connection with Case Crime No. 1375 of 2018, under Sections 3/7 of the Essential Commodities Act, 420 IPC and 66 (C) I.T. Act, Police Station- Lisari Gate, District- Meerut.

3. Perused the record.

4. 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.

5. In view of above, present application for anticipatory bail is liable to be rejected.

6. Accordingly, present application for anticipatory bail is rejected.

Order Date :- 4.5.2022