Manendra And Another vs State Of U.P. And 3 Others
2023 Latest Caselaw 29629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:204377
 
Court No. - 71
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 5490 of 2023
 

 
Applicant :- Manendra And Another
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Vijay Pratap Yadav,Vijay Pratap Yadav
 
Counsel for Opposite Party :- G.A.,Agnivesh,Jadu Nandan Yadav
 

 
Hon'ble Shekhar Kumar Yadav,J.

1. Heard learned counsel for the applicant as well as the learned AGA and perused the material available on record. Mr Pranvesh, Advocate holding brief of Mr J. N. Yadav, learned counsel for the informant is also present.

2. Present Anticipatory Bail Application has been filed with the prayer to grant anticipatory bail to the applicant in Case Crime No. 278 of 2021, under Sections 376-D, 427,354-B,324,504,506 IPC and Section 5/6 of POCSO Act and Section 3(2)(v) of SC/ST Act, P.S.Talgram, District Kannauj till the conclusion of the trial before the court below.

3. Learned AGA appearing for the State raised preliminary objection by contending that under Section 5/6 of POCSO Act death sentence is provided as such present anticipatory bail application is not maintainable and, moreover, applicant is not cooperating with the trial, therefore, not only non bailable warrant was issued but now proceedings under Section 82 Cr.P.C. have also been initiated against applicant, therefore, no case for anticipatory bail is made out in the light of the judgment of the Apex Court in the case of Prem Shankar Prasad vs. State of Bihar, 2021 SCC OnLine SC 955 and Lavesh Vs. State (NCT of Delhi), (2012) 8 SCC 730.

4. Accordingly, this application is dismissed as not maintainable.

Order Date :- 26.10.2023

RavindraKSingh