Allahabad High Court
Jitendra Singh vs State Of U.P. on 21 October, 2019
Author: Vipin Sinha
Bench: Vipin Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40916 of 2019 Applicant :- Jitendra Singh Opposite Party :- State Of U.P. Counsel for Applicant :- Dhirendra Kumar Pal Counsel for Opposite Party :- G.A. Hon'ble Vipin Sinha,J.
Heard learned counsel for the applicant and Sri Bare Land Bind learned A. G. A. for the State.
The present anticipatory bail application has been filed by the applicant in Case Crime No. 0564 of 2019 u/s 3/7 E.C.Act and 5/9B Explosive Act and Section 285, 286 IPC PS Kotwali District Mainpuri.
I have perused the FIR as well as the order by means of which the anticipatory bail application has been rejected by the court below.
Learned AGA has opposed the prayer for anticipatory bail.
It is an established law that the parameters governing pre-arrest bail and regular bail are altogether different.
After hearing learned counsel for the parties and after perusing the impugned FIR and also looking to the seriousness of the allegation as made in the FIR, gravity of offence and the severity of punishment and also looking to the parameters as have been laid down by the Apex Court in the case of Siddharam Satlingappa Mhetre v. State of Maharashtra and Others; 2011 (1) SCC 694, no case for grant of any indulgence is made out.
Accordingly, the application for anticipatory bail is rejected.
Order Date :- 21.10.2019 SP