ARVIND SEN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sushil Kumar Singh, learned counsel for applicant, Sri Vinod Kumar Shahi, learned Additional Advocate General for the State of U.P. assisted by Sri Santosh Kumar Mishra, learned A.G.A.-I as well as Sri Romit Seth, learned counsel for complainant.

(2.) The applicant has made a prayer for the grant of anticipatory bail stating that he is apprehending arrest in pursuance of the First Information Report with regard to case crime no.160/2020 dated 13/06/2020 lodged at PS Hazratganj, Lucknow under section 419, 471, 120-B, 406, 420,467, 468 and 7/13 Prevention of Corruption Act, 1988.

(3.) The applicant claims that he is a meritorious police officer, appointed in the Provincial Police Service in 1986, and presently posted as a Deputy Inspector General of police.