NITIN CHAUDHARY Vs. STATE OF U.P.
LAWS(ALL)-2020-2-19
HIGH COURT OF ALLAHABAD
Decided on February 06,2020

Nitin Chaudhary Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Sri Swetashwa Aggarwal, Advocate has put in appearance on behalf of informant and filed Vakalatnama, same is taken on record.
(2.) Heard Sri Ranjit Saxena, learned counsel for the applicants, Sri Swetashwa Aggarwal, learned counsel for the informant and Sri B. A. Khan, learned A.G.A. for the State.
(3.) This anticipatory bail application has been moved seeking bail in Case Crime No. 0715 of 2019, F.I.R. dated 01.11.2019, under Sections 420 , 406 , 120-B , 467 , 468 , 471 of I.P.C., Police Station Partapur, District Meerut, during the pendency of trial.;


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