Allahabad High Court
Haidar Ansari And 3 Others vs State Of U.P. on 10 January, 2020
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 456 of 2020 Applicant :- Haidar Ansari And 3 Others Opposite Party :- State of U.P. Counsel for Applicant :- Ravi Prakash Singh,Jaidev Singh Awana Counsel for Opposite Party :- G.A. Hon'ble Yashwant Varma,J.
Heard learned counsel for the applicants, Sri Vikas Sahai, 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 applicants in Case Crime No.957 of 2019, under Sections 332, 333, 353, 504, 506, 427 IPC, police station Noida Sector-24, District Gautam Budh Nagar.
There is no foundation laid in respect of special circumstances. Consequently and bearing in mind the decision of the Court rendered in Vinod Kumar Vs. State of U.P. And Another [2019 (12) ADJ 495], this application is rejected. This order however shall not preclude the applicants from invoking the jurisdiction of the concerned Sessions Judge under Section 438 Cr.P.C.
Order Date :- 10.1.2020 Vivek Kr.