SUNIL KUMAR SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned Additional Government Advocate for the State of U.P. and perused the record.

(2.) The present bail application under Sec. 438 Cr.P.C. has been filed seeking anticipatory bail in case crime No. 220 of 2019, under Ss. 409, 420, 120-B IPC, P.S. Kaymganj, District Farrukhabad directly before this High Court without any rejection order from the Sessions Court.

(3.) In the affidavit filed in support of anticipatory bail application, it has been averred that the anticipatory bail application is being filed directly before this Court on account of the fact that the applicant is presently posted as Secretary/Chief Executive Officer, District Co-opreative Bank Limited, Allahabad which falls outside the territorial jurisdiction of the place where the F.I.R. in question has been registered and his case falls within the category laid down by the Full Bench of this Court in the case of Ankit Bharti Vs State of UP and another, 2020 (3) ADJ 575 (FB).In this matter, the FIR has been lodged at District Ghaziabad.