GAURI SHANKAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the complainant, learned A.G.A. for the State and perused the record.

(2.) This anticipatory bail application has been moved seeking bail in Case Crime No. 507 of 2019, under Sections 420, 467, 468, 471, 386, 504 and 506 IPC, P.S. Kotwali, District Jhansi with the prayer that in the event of arrest, applicant may be released on bail.

(3.) It has been argued by the learned counsel for the applicant that applicant is innocent and he has been falsely implicated merely on the ground that he is father of co-accused Mukesh Yadav. It was submitted that in the first information report, mere allegation against the applicant is that applicant, being father of co-accused Mukesh Yadav, was also involved in alleged offence relating to sale-deed. It was stated that matter is purely civil in nature and that civil suit is pending between the parties. It has been further submitted that co-accused Mukesh Yadav has already been granted bail by the Court below. It was submitted that the applicant would join investigation as and when required and that he would fulfill all the conditions of bail. It has been stated that applicant is having apprehension of imminent arrest and that applicant has no criminal history and that in case, the applicant is granted anticipatory bail, he shall not misuse the liberty of bail and will co-operate with the investigation.