Ajit Kumar @ Raju vs State Of U.P.
2022 Latest Caselaw 2767 ALL

Citation : 2022 Latest Caselaw 2767 ALL
Judgement Date : 13 May, 2022

Allahabad High Court

Ajit Kumar @ Raju vs State Of U.P. 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. - 11007 of 2021
 

 
Applicant :- Ajit Kumar @ Raju
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Aijaz Ahmad Khan,Mohd. Salim
 
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.0032 of 2020, under Sections 411, 413, 414 I.P.C., Police Station- Mauaima, District- Prayagraj.

Perused the record.

At the very outset, learned brief holder submits that that charge-sheet has already been submitted against applicant on 14th March, 2020.

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 :- 13.5.2022

Dev/-