PUNEET KHOSLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anurag Khanna, learned Senior Advocate assisted by Sri Vinayak Mithal, learned counsel for the applicant by means of Video-Conferencing. Sri G.P. Singh, learned A.G.A. for the State is present in person.

(2.) This anticipatory bail application (u/s 438 Cr.P.C.) has been moved seeking bail in Case Crime No. 2724 of 2018 under sections 420, 406, 467, 468, 471 and 120-B I.P.C. Police Station Indirapuram, District Ghaziabad during pendency of investigation.

(3.) Submission is that false F.I.R. has been lodged against the accused applicant along with co-accused named in the F.I.R. There was a business running between informant and the accused side and supply was being made of articles by the accused side to the informant and it is alleged that a forged bill of Rs. 55,00,000/- had been raised by the accused side. Supply being made had been stopped which was to be done under the Contract. Further submission is that case of present accused is at par with the case of co-accused who have been granted anticipatory bail by coordinate Bench of this Court, their orders are annexed at page nos. 159-164. Learned counsel for the applicant has argued that he has apprehension of imminent arrest. He has no criminal history. If released on bail he would not misuse the liberty and would co-operate with the investigation.