Vikas vs State Of U.P. And 2 Others
2022 Latest Caselaw 2765 ALL

Citation : 2022 Latest Caselaw 2765 ALL
Judgement Date : 13 May, 2022

Allahabad High Court

Vikas vs State Of U.P. And 2 Others 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. - 9636 of 2021
 

 
Applicant :- Vikas
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Puneet Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Kumar Singh,J.

List revised. None appeared on behalf of the applicant.

Heard Sri Abhinav Prasad, learned brief holder for State.

This application for anticipatory bail has been filed by applicant in connection with Case Crime No.0169 of 2019, under Sections 452, 352, 323, 504, 506 I.P.C., Police Station- Madrak, District- Aligarh.

Perused the record.

At the very outset, learned brief holder submits that that charge-sheet has already been submitted against applicant on 15th January, 2020.

Having heard learned brief holder for the State 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/-