Gautam Yadav vs State Of U.P. And Another
2022 Latest Caselaw 2098 ALL

Citation : 2022 Latest Caselaw 2098 ALL
Judgement Date : 5 May, 2022

Allahabad High Court

Gautam Yadav vs State Of U.P. And Another on 5 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. - 3448 of 2022
 

 
Applicant :- Gautam Yadav
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anil Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. P. K. Singh, Advocate holding brief of Mr. Anil Kumar Srivastava, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Gautam Yadav in connection with Case Crime No.361 of 2017, under Sections 419, 420, 467, 468, 471, 120-B I.P.C., Police Station- Chaubepur, District- Varanasi.

At the very outset, learned A.G.A. submits that charge sheet has been submitted against applicant on 19.12.2017 in above-mentioned case crime number. After submission of aforesaid charge-sheet, cognizance has already been taken by court concerned vide cognizance order dated 12.11.2019.

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 jurisdiction under Section 438 Cr.P.C.

Accordingly, the present application for anticipatory bail is rejected.

Order Date :- 5.5.2022

Zafar