RAKESH KUMAR ARORA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The instant anticipatory bail application has been filed with a prayer to grant anticipatory bail to the applicants, Rakesh Kumar Arora, Surajbhan Agarwal and Ankush Tyagi, in Case Crime No. 1064 of 2020, under Ss. - 420, 467, 468, 471, 506 I.P.C., Police Station- Vijay Nagar, District-Ghaziabad.

(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 dtd. 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 Sec. 438 (3) Cr.P.C. (U.P. Amendment) is not required.