ARUN KUMAR SRIVASTAVA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Judicature at Allahabad by the impugned judgment and order dtd. 28/8/2024 has rejected the appellant's prayer for bail.

(3.) The appellant, figuring as an accused in FIR No. 0005 dtd. 6/1/2021 registered with Police Station Khampur, Deoria, Uttar Pradesh, is in custody since 16/9/2023. It is alleged in the FIR that the appellant committed offence(s) punishable under Sec. (s) 409 read with 120-B of the Indian Penal Code, 1860.