Allahabad High Court
Dilip Kumar Singh And Anr vs State Of U.P. And 2 Ors on 9 July, 2020
Author: Ashok Kumar
Bench: Ashok Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 77 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4080 of 2020 Applicant :- Dilip Kumar Singh And Anr Opposite Party :- State Of U.P. And 2 Ors Counsel for Applicant :- Pratibha Singh,Ashok Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Ashok Kumar,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
The instant anticipatory bail application has been moved by the accused-applicants for enlarging them on bail in Case Crime No. 500 of 2016, under Sections 419, 420, 467, 468, 471, 120B, 504, 506 I.P.C., P.S. Basdih, District Ballia.
It is contended by the learned counsel for the applicants that the allegations levelled in the first information report are entirely false and untrue and as such the applicants are innocent and have not committed any offence and as such, applicants' implication for the said offence is ab-initio-void and illegal.
Learned A.G.A. has vehemently opposed the prayer for bail.
Without expressing any opinion on the merits of the case and considering the submission advanced, the nature and gravity of the accusation, I find no good ground for grant of bail to the applicants Dilip Kumar Singh and Krishna Singh for enlarging them on bail in Case Crime No. 500 of 2016, under Sections 419, 420, 467, 468, 471, 120B, 504, 506 I.P.C., P.S. Basdih, District Ballia Accordingly, the anticipatory bail application is rejected.
However, the applicants will be at liberty to move regular bail application under section 439 Cr.P.C., if so advised Order Date :- 9.7.2020 S.S.