Allahabad High Court
Kapil Dev Chaubey vs State Of U.P. on 19 December, 2019
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 46749 of 2019 Applicant :- Kapil Dev Chaubey Opposite Party :- State of U.P. Counsel for Applicant :- Vimal Kumar Pandey,Shivam Singh Counsel for Opposite Party :- G.A. Hon'ble Yashwant Varma,J.
Heard learned counsel for the applicant, Sri I.P. Srivastava, the learned A.G.A. for the State and perused the record.
The instant application has been moved seeking anticipatory bail in light of the apprehension of the arrest of the applicant in Case Crime No. 219 of 2017, under Sections 419, 420, 467, 468, 471, 120B I.P.C., police station Chowk, District Varanasi.
The Court finds no foundation having been laid in the application in support of any apprehension of arrest. It is additionally noted that the first information report itself was registered in 2017 and according to learned counsel for the applicant charge sheet in respect of some of the accused has been submitted.
The application is consequently rejected.
Order Date :- 19.12.2019 faraz