Allahabad High Court
Arun Kumar Rathor @ Balram ( ... vs The State Of U.P. Thru. Secy. Home & Anr. on 11 December, 2019
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- BAIL No. - 12000 of 2019 Applicant :- Arun Kumar Rathor @ Balram ( Anticipatory Bail ) Opposite Party :- The State Of U.P. Thru. Secy. Home & Anr. Counsel for Applicant :- Ashutosh Pathak,Amod Rathore Hon'ble Dinesh Kumar Singh,J.
1. By means of this bail application, the accused-applicant has approached this Court under Section 438 CrPC for grant of anticipatory bail.
2. Perusal of the bail application does not reflect any strong, cogent, compelling and special circumstances to approach this Court directly.
3. In view of the above, this anticipatory bail application is disposed of with liberty to the accused-applicant to approach the Court of Session first for the prayer made in the present application.
[D.K. Singh,J.] Order Date :- 11.12.2019 MVS/-