Court No. - 64
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S
438 CR.P.C. No. - 19092 of 2021
Applicant :- Lachchhi Giri
Opposite Party :- State Of U.P. And 2 Others
Counsel for Applicant :- Pawan Giri
Counsel for Opposite Party :- G.A.
Hon'ble Rahul Chaturvedi,J.
Heard learned counsel for the applicant and learned A.G.A and perused the
record.
The instant application is being moved by the applicant invoking the
powers of Section 438 Cr.P.C. that he has every reason to believe that he
may be arrested on the accusation of having committed a non-bailable
offence in connection with Case Crime no.556 of 2021, under Sections
419, 420, 467, 468 IPC and Section 63/65 Copyright Act, Police Station-
Pilkhuwa, District-Hapur.
From the record, it is evident that the applicant has approached this Court
after getting her anticipatory bail rejected from the Court of Session vide
order dated 29.10.2021.
Taking into account the severity of allegations as mentioned in the FIR
that the applicant was said to have involve with his son at P.S. Pilkhuwa in
manufacturing lubricant oil of "SERVO" brand. Huge quantity of duplicate
oil was recovered from the working place of the applicant which requires
professional investigation. This Court feels that in order to have indepth
probe into the matter, the Investigating Officer of the case should be given
fullest liberty to choose its own course for the transparent investigation.
Thus, giving a panoramic view of the matter the Court is not inclined to
exercise its powers in favour of the applicant, and thus the present
anticipatory bail application is hereby REJECTED.
Order Date :- 5.1.2022
Abhishek Sri.
Neutral Citation No. - 2022:AHC:1312