SANDEEP MONDAL Vs. STATE OF U.P

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Mr. Rajesh Sen, the learned counsel for the petitioner. None appears on behalf of the State, though served with the notice issued by this Court.

(3.) This appeal arises from the order passed by the High Court of Judicature at Allahabad, Lucknow Bench dtd. 9/1/2024 in Criminal Miscellaneous Bail Application No. 8927 of 2022 by which the High Court rejected the bail application and thereby declined to release the appellant on bail in connection with Case Crime No 99 of 2022 registered at Police Station Talkatora, District Lucknow Prachmi Commissionerate for the offences punishable under Ss. 384, 420 and 411 of the Indian penal Code, 1860 (for short, 'the IPC').