GAURAV KHANNA Vs. STATE OF U.P.
LAWS(ALL)-2021-3-118
HIGH COURT OF ALLAHABAD
Decided on March 19,2021

GAURAV KHANNA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Vivek Kumar Singh,J. - (1.) Counter affidavit filed on behalf of opposite party no. 2, is taken on record.
(2.) Heard Sri Mithilesh Kumar Shukla, learned counsel on behalf of applicants, Sri Sharad Kumar Srivastava, learned counsel on behalf of opposite party and Sri Sanjay Singh, learned AGA-I for the State.
(3.) The instant anticipatory bail application has been filed on behalf of the applicants, Gaurav Khanna and Saurabh Khanna, with a prayer to grant them anticipatory bail in Case Crime No. 0038 of 2019, under Sections 406, 420, 467, 468, 471, 120-B I.P.C., Police Station- Kotwali, District- Kanpur Nagar, during pendency of trial.;


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