ANIL DEV PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri Jayant Singh Tomer, learned Additional Government Advocate for State, through video conferencing in terms of orders issued by Hon'ble Chief Justice taking into consideration COVID-19 situation.

(2.) At the very outset, Sri Jayant Singh Tomer, learned Additional Government Advocate submits that this Court vide order dated 27.05.2020 had directed to take instructions on the supplementary affidavit filed by the applicant. However, Sri Tomer submits that the instructions have not been received though he is ready to argue the matter on merits.

(3.) The present bail application has been filed by the applicant. It is contended that initially an F.I.R was lodged against unknown persons on 02.06.2008, a copy of which is annexure 1 to the bail application. Subsequently, the applicant came to be arrested on the basis of the statement given by Sri Chandra Bhal Tiwari alias Badkan Tiwari, a copy of which has been filed as annexure 3 to the bail application. It is contended that on the basis of statement given by Sri Chandra Bhal Tiwari, the applicant along with one Sri Vikas Shukla were indicated to be the masterminds of the loot that has been committed of the cash of the petrol pump. It is further contended that Sri Vikas Shukla has already been granted bail by this Court in Bail No. 103 of 2010 In re; Vikas Shukla v. State of U.P. on 08.01.2020, a copy of which has been filed as annexure 5 to the bail application.