KULDIP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) The instant anticipatory bail application has been filed on behalf of the applicant, Kuldip Singh, with a prayer to release him on bail in Case Crime No. 246 of 2019, under Sections- 420, 467, 468, 471, 352 and 506 IPC, Police Station- Jalalabad, District- Shahjahanpur, during pendency of trial.

(3.) Prior notice of this bail application was served in the office of Government Advocate and as per Chapter XVIII, Rule 18 of the Allahabad High Court Rules and as per direction dated 20.11.2020 of this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 8072 of 2020, Govind Mishra @ Chhotu Versus State of U.P., hence, this anticipatory bail application is being heard. Grant of further time to the learned A.G.A as per Section 438 (3) Cr.P.C. (U.P. Amendment) is not required.