NAHEED ARA MOONIS,J. - (1.) Since counter and rejoinder affidavits have already been exchanged, this court is proceeding to decide the bail application finally.
(2.) The instant bail application has been filed by the applicant with the prayer to enlarge him on bail in case Crime No. 16 of 2016 and Case No. 18 of 2017, under Sections 419, 420, 406 and 506 I.P.C. and under Section 138 N.I. Act, police station Sahjanawa, district Gorakhpur.
(3.) Heard Sri Amit Saxena, learned counsel appearing on behalf of the applicant and Sri V.M. Zaidi, leaned Senior Counsel assisted by Sri Vishwanath Mishra, learned counsel for the complainant, the learned A.G.A. for the State and have gone through the record.;