VIKAS CHAWLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dated 21.09.2020 passed by the High Court of Allahabad, Lucknow Bench in Bail Application No.3817 of 2020, refusing to grant bail to the appellant in connection with FIR No. 540 of 2019 registered against the appellant for offence punishable under Sections 409, 420, 467, 468, 471 and 120-B IPC and Section 13(2) of the Prevention of Corruption Act and later upon transfer of investigation of the crime to CBI, registered as RC0062020A0005 under Sections 409, 420, 467, 468 and 471 IPC.

(3.) We have heard learned counsel for the parties.