SAURABH AGRAWAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal arises out of the impugned order dtd. 6/10/2025 passed by the High Court of Judicature at Allahabad, Lucknow Bench [ For short, 'High Court'] in Criminal Misc. Anticipatory Bail Application U/S 482 BNSS No. 812 of 2025, by which anticipatory bail has been granted to Respondent No. 2 ­ Monika Dwivedi in connection with FIR No. 0002 of 2025 dtd. 3/1/2025 registered under Ss. 406, 420, 467, 468, 471, 506, 120-B and 34 of the Indian Penal Code, 1860. Aggrieved by the grant of such protection, the complainant- Saurabh Agrawal has approached this Court seeking its cancellation.

(3.) The FIR dtd. 3/1/2025 came to be lodged by the complainant alleging a large-scale financial fraud in relation to a residential property bearing C-24, E-Park, Mahanagar Extension, Lucknow, which was represented to be jointly owned by Respondent No. 2, her son Abhishek Dwivedi, and her daughter Abhilasha Dwivedi.