Mohd. Kamran Siddiqui vs State Of U.P. Thru. Addl. Chief ...
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Allahabad High Court

Mohd. Kamran Siddiqui vs State Of U.P. Thru. Addl. Chief ... on 14 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75139
 
Court No. - 15
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2538 of 2024
 

 
Applicant :- Mohd. Kamran Siddiqui
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Ambrish Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the applicant, learned AGA for the State and perused the record.

The instant anticipatory bail application has been filed on behalf of the applicant with the prayer to release him on anticipatory bail in Case Crime No. 0954 of 2020, under sections 409/420/467/468,120-B of the IPC, Police Station-Gomti Nagar, District-Lucknow.

Contention of learned counsel for the applicant is that the applicant is innocent and has falsely been implicated. He added that there is no cogent piece of evidence that the applicant was involved in committing any offence and thus, submission is that the applicant may be enlarged on anticipatory bail.

On the other hand, learned counsel appearing for the State has opposed the contentions aforesaid and submits that the matter pertains to committing cheat and fraud of the huge amount and therefore, the applicant is not entitled for anticipatory bail.

Considering submissions of learned counsel for the parties and after perusal of the material placed on record, it transpires that the instant matter pertains to the Economic Offences and it is a class apart as is held by the Hon'ble Apex Court in the various Judgments.

Learned counsel for the applicant has failed to substantiate that there is any apprehension of arrest of the applicant. Consequently, this court does not find any good ground to intervene in this matter. The anticipatory bail application of the applicant, Mohd. Kamran Siddiqui, is hereby rejected.

Order Date :- 14.11.2024

AKS