VISHAL AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Counsel assisted by Ms. Renu singh, learned counsel for the applicant as well as learned AGA for the State and perused the material placed on record.

(2.) This application has been moved by the applicants seeking anticipatory bail in connection with Case Crime No.1007 of 2020 under sections 386, 448, 504, 506 I.P.C., Police Station Kotwali, District Prayagraj.

(3.) Learned counsel for the applicant submitted that the applicant has not committed any offence as mentioned in the F.I.R. He has been falsely implicated in the present with an ulterior motive. The dispute, if any, between the applicant and the opposite party no.2 is civil in nature and the same shall be suitably settled by the competent court. He has no criminal antecedence. As such, he may be granted anticipatory bail.