RAVINDRA TONDE Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA for the State.

(2.) The present writ petition has been filed by the petitioner, praying for quashing of the First Information Report, registered as Case Crime No. 308 of 2019 under Sections 419, 420, 467, 468, 471, 120-B I.P.C, P.S. Baldev, District Mathura with a further prayer to stay their arrest during pendency of investigation of the said case.

(3.) Indisputably, the petitioner has also moved an application for grant of anticipatory bail but which was rejected by this Court by order dated 13.07.2020.