Neutral Citation No. - 2024:AHC-LKO:67703
Court No. - 14
Case :- CRIMINAL MISC ANTICIPATORY BAIL
APPLICATION U/S 438 CR.P.C. No. - 2166 of 2024
Applicant :- Shivam Bhaskar
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
And 2 Others
Counsel for Applicant :- Sanjai Kumar Singh
Counsel for Opposite Party :- G.A.
Hon'ble Karunesh Singh Pawar,J.
The present bail application under Section 438 Cr.PC. has been
filed seeking anticipatory bail in case crime/FIR No. 277/2023,
under Sections 419/420/406/467/468/471/386/388/120B/34
I.P.C., P.S. Nagram, District Lucknow.
Heard learned counsel for the applicant and learned A.G.A. for
the State as well as Shri Virendra Kumar Mishra, learned
Advocate who has filed vakalatnama on behalf of the
complainant and perused the record.
This anticipatory bail application has been filed directly before
this Court without approaching learned Sessions Court. There is
no exceptional circumstance argued on behalf of the applicant
so as to entertain this anticipatory bail application directly
before this Court.
In view of the full Bench judgment of this High Court at
Allahabad passed in the case of "Ankit Bharti and others Vs.
State of U.P., 2020 (3) ADJ 575 (FB)", the anticipatory bail
application of the applicant is dismissed as not maintainable.
However, liberty is granted him to move appropriate bail
application before the appropriate Court.
Order Date :- 30.9.2024
R.C.