Allahabad High Court
Satish Chand vs State Of U.P. And Another on 11 January, 2023
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 354 of 2023 Applicant :- Satish Chand Opposite Party :- State of U.P. and Another Counsel for Applicant :- Yogesh Kumar Srivastava,Noor Muhammad Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Heard.
2. By way of this application under Section 438 CrPC, the accused-applicant seeks bail in anticipation of his arrest pursuant to FIR/Crime No.065 of 2015, under Sections 218, 420, 467, 468, 471 and 120-B IPC read with Sections 13(1)D and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the "PC Act") lodged at Police Station Jagdishpua, District Agra.
3. Allegation against the accused-applicant and co-accused is that they had manipulated the interview marks of the candidates for the post of Jail Warder and on the basis of the said manipulation ineligible candidates got appointment, whereas suitable candidates were ousted from the merit list.
4. Learned counsel for the accused-applicant submits that co-accused have been enlarged on anticipatory bail.
5. Considering the nature of offence, the evidence available against the accused-applicant and co-accused, this Court does not deet it appropriate to enlarge the accused-applicant on anticipatory bail.
6. REJECTED.
7. The accused-applicant is granted 07 days time from today to surrender and apply for regular bail and if he does so within the time prescribed, his application for regular bail shall be considered and decided expeditiously, in accordance with law.
[D.K. SINGH, J.] Order Date :- 11.1.2023 MVS/-