CHANDAN CHAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit dated 14.01.2020 filed on behalf of the applicant is taken on record.

(2.) Heard Sri Manish Tiwary, learned Senior Advocate assisted by Sri Nitin Pant, learned counsel for the applicant, learned AGA, Sri I.K. Chaturvedi, learned Senior Advocate assisted by Sri Chandra Kumar Rai, learned counsel appearing on behalf of informant and perused the record.

(3.) By means of this application, the applicant, who is involved in Case Crime No. 670 of 2018, under Sections 406 , 419 , 420 , 467 , 468 , 471 , 506 IPC, P.S. Civil Lines, District- Allahabad, is seeking enlargement on bail during the trial.