SMT. AFSHAN ANSARI 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 with a prayer to grant an anticipatory bail to the applicant, namely, Smt Afshan Ansari in Case Crime No. 129 of 2020, under Sections - 419, 420, 433, 434, 447, 467, 468, 471 I.P.C. and Section 3/4 of Prevention of Damage to Public Property Act, Police Station - Dachin Tola, District - Mau.

(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.