Kapil Kumar Gupta And Another vs State Of U.P. And Another
2022 Latest Caselaw 2329 ALL

Citation : 2022 Latest Caselaw 2329 ALL
Judgement Date : 7 May, 2022

Allahabad High Court

Kapil Kumar Gupta And Another vs State Of U.P. And Another on 7 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. - 19176 of 2021
 

 
Applicant :- Kapil Kumar Gupta And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mithilesh Kumar Shukla,Avanish Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Mithilesh Kumar Shukla, 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.268 of 2021, under Sections 147, 148, 149, 307, 452, 504, 506, 427 I.P.C., Police Station- Kotwali, District- Kannauj.

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 :- 7.5.2022

Arshad