(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 409, 420, 466, 467, 468, 471, Sec. 120 B of the Indian Penal Code, 1860, Sec. 7 A, Sec. 8, Sec. 10 and Sec. 13 (1) (d) read with Sec. 13 (2) of the Prevention of Corruption Act, 1988 in connection with the First Information Report No.402 of 2020 (Special Sessions Trial No.65 of 2022), registered at police station Jaspur, District Udham Singh Nagar.
(2.) Heard Mr. B.D. Pande, learned counsel for applicant and Mr. Pratiroop Pandey, learned A.G.A. for State.
(3.) Mr. B.D. Pande, Advocate, contended that the applicant has been falsely implicated in the present matter. His name has come into light in the confessional statement of the co-accused Devendra. He was not arrested during the course of the investigation. He was granted interim relief in WPCRL No.2031 of 2020, filed under Article 226 of the Constitution of India. Charge-sheet has already been filed, therefore, custodial interrogation is not needed. Applicant is a permanent resident of District Udham Singh Nagar, therefore, there is no possibility of his absconding.