SOHIT KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Gaurav Kakkar, learned counsel for the applicants, Mr. Manoj Kumar Tripathi, learned counsel for the opposite party no.2, Mr. Amit Singh Chauhan, learned A.G.A. for the State and perused the record.

(2.) The present application has been moved seeking anticipatory bail in S.T. No.145 of 2022 arising out of Case Crime No. 840 of 2021, under Ss. 452, 354, 323, 325, 504, 506 IPC and Sec. 3(2) (V)a, 3(1)r and 3(1)s of S.C./S.T. Act, P.S.-Kotwali Shahar, District-Bijnor, with the prayer that in the event of arrest, applicants may be released on bail.

(3.) A preliminary objection for admissibility of jurisdiction of the aforesaid bail application vide concurrent jurisdiction enshrined in Sec. 438 of Cr.P.C. has been raised by learned counsel for the opposite parties.