DINESH KUMAR SINGH,J. - (1.) Heard learned counsel for the accused-applicant as well as learned Additional Government Advocate, representing respondent no. 1-State, and perused the application, including the Annexures attached therewith.
(2.) By means of this application under Section 438 CrPC, the accused-applicant has sought anticipatory bail in FIR No.0461 of 2019 under Sections 380, 411, 34, 120B IPC, Police Station Vibhutikhand, District Lucknow.
(3.) The accused-applicant filed a writ petition before this Court being Writ Petition No.10096(MB) of 2011 praying therein for adequate security to be provided to him on payment considering threats to his life as attempts were made to his life. This Court granted an interim order on 15.11.2011 as under:- "Inspite of time having been granted, opposite parties have not filed counter affidavit. Keeping in view the pleadings on record and the factual matrix argued by the learned counsel for the parties, as an interim measure, opposite parties are directed to provide security to the petitioner on payment basis immediately in accordance with rules. Let counter affidavit be filed within four weeks. Rejoinder affidavit, if any, may be filed within a week thereafter. List thereafter." ;