SURESH BABU Vs. STATE OF U.P.
LAWS(ALL)-2022-7-110
HIGH COURT OF ALLAHABAD
Decided on July 16,2022

SURESH BABU Appellant
VERSUS
STATE OF U.P. Respondents


Referred Judgements :-

LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP SHARMA [REFERRED TO]


JUDGEMENT

RAJESH SINGH CHAUHAN,J. - (1.)Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Akhilesh Srivastava and Sri Saksham Srivastava, learned counsel for the applicant, learned AGA and Sri Siddharth Saran and Sri Akhilesh Kumar Mishra, learned counsel who have filed 'Vakalatnama' for the informant / complainant, same is taken on record.
(2.)Learned counsel for the applicant has filed one second supplementary affidavit enclosing therewith the true copy of the anticipatory bail application filed before the sessions court, the same is taken on record.
(3.)The present applicant is apprehending his arrest in Case Crime No. 02 of 2021 u/s 323, 504, 506, 313, 376, 377 IPC, P.S. Baghpat, District Baghpat (U.P.). It has been submitted that the applicant has been falsely implicated in this case as he has not committed any offence as alleged in the F.I.R.


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