Ramandeep vs State Of U.P. And Another
2022 Latest Caselaw 2757 ALL

Citation : 2022 Latest Caselaw 2757 ALL
Judgement Date : 13 May, 2022

Allahabad High Court

Ramandeep vs State Of U.P. And Another on 13 May, 2022

Bench: Vivek Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 65
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9883 of 2021
 

 
Applicant :- Ramandeep
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mohd. Akbar Shah Alam Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Kumar Singh,J.

List revised. None appeared on behalf of the applicant.

Heard Sri Sanjay Singh, learned A.G.A.-I for State.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No.122 of 2020, under Sections 420 I.P.C. & 60/63 of Excise Act, Police Station- Jhinjhana, District- Shamli.

Perused the record.

At the very outset, learned brief holder submits that that charge-sheet has already been submitted against applicant.

Having heard learned A.G.A.-I 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 :- 13.5.2022

Dev/-