SANATAN PANDEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 24.06.2021 passed by the High Court of Judicature at Allahabad in Crl. Misc. Anticipatory Bail No.6648 of 2021 by which the High Court has refused the prayer of the applicant for grant of anticipatory bail, the original accused has preferred the present Special Leave Petition.

(2.) We have heard Shri Shyam Divan, Learned Senior Advocate appearing on behalf of the petitioner.

(3.) Shri Shyam Divan, Learned Senior Counsel appearing on behalf of the applicant has vehemently submitted that the petitioner has been falsely implicated in the case. It is submitted that in this case the investigation has been completed and the charge-sheet has been filed and therefore, it is a fit case to grant anticipatory bail to the applicant.