SHIKHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Madan Mohan Srivastava, learned counsel for the applicant, learned AGA for the State and perused the material brought on record.

(2.) The instant application is being moved by the applicant Virender invoking the powers of Sec. 438 Cr.P.C., apprehending his arrest in connection with Case Crime No.78 of 2021, under Ss. 419, 420, 467, 468 and 471 IPC, P.S. Atrauliya, District Azamgarh during the pendency of the trial.

(3.) The instant anticipatory bail application is being filed by the applicant aggrieved by the order dtd. 22/6/2021 by which learned trial court has rejected their anticipatory bail application. Hence, the present anticipatory bail application.