MOHAMMAD AZAM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court convened through video conferencing.

(2.) Heard Shri Kapil Sibbal, learned Senior Counsel, Shri I.B. Singh, learned Senior Advocate assisted by Shri Zuber Ahmad, Advocate for the applicant and Shri Santosh Kumar Mishra, learned Additional Government Advocate appearing for the State-respondent.

(3.) The present application for anticipatory bail under Section 438 Cr.P.C. has been filed on behalf of the applicant with the prayer to enlarge him on anticipatory bail in the event of his arrest/being taken into judicial custody in connection with the F.I.R./Case Crime No.02 of 2018, under Sections 409, 420, 120-B, 201 I.P.C. and Section 13(1)(d) PC Act, Police Station SIT, District Lucknow.