RAMPRAVESH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learned counsel for the informant is taken on record.

(2.) Heard Sri Udai Karan Saxena, learned Senior Advocate, assisted by Sri Sanjeev Kumar Singh, learned counsel for the applicant, learned counsel for the informant, learned A.G.A. for the State and perused the material brought on record.

(3.) The present application for anticipatory bail has been moved on behalf of the applicant seeking anticipatory bail during pendency of the trial in Case Crime No. 464 of 2022, under Ss. - 419, 420, 467, 468, 471, 406, 506, 120-B I.P.C., Police Station - Cantt, District - Gorakhpur with the prayer that in the event of arrest, applicant may be released on bail.