Mata Prasad Mishra vs State Of U.P. Thru. Prin. Secy. Home Lko.
2024 Latest Caselaw 19348 ALL

Allahabad High Court

Mata Prasad Mishra vs State Of U.P. Thru. Prin. Secy. Home Lko. on 27 May, 2024

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40306
 

 
Court No. - 12
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1171 of 2024
 

 
Applicant :- Mata Prasad Mishra
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Rajnish Ojha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.
 

1. Heard learned counsel for the applicant; learned AGA for the State and perused the records.

2. The present application under Section 438 Cr.P.C. has been filed seeking anticipatory bail apprehending arrest in FIR No.105 of 2020, under Sections 406 IPC, Police Station Antu, District Pratapgarh.

3. In terms of the FIR it was alleged that the applicant had taken certain money on the pretext of getting rid of habit of liquor of the son of the informant.

4. Considering the allegations of amounts being paid, no case for grant of anticipatory bail is made out. The applicant would be at liberty to apply for regular bail, if so advised, which shall be considered in the light of the judgment in the case of Satender Kumar Antil v. Central Bureau of Investigation and Anr.; 2021 (10) SCC 773.

5. The present application for anticipatory bail is accordingly rejected.

Order Date :- 27.5.2024

nishant