KAPIL DEO Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the accused applicant and learned counsel for the State and perused the F.I.R. and other relevant papers filed in support of the bail application.

(2.) Counter affidavit, filed today, is taken on record. The accused applicant has been implicated in this case on account of his involvement in case crime no.892/11 for the offence punishable under Section 419/420/467/468/471/409, Police Station Kotwali, Bhinga District Shravwasti, in which he has been granted bail on 3.5.2012 in bail application no.2500 of 2012 by Hon'ble Mr. Justice Ajai Lamba J.

(3.) Learned A.G.A. opposed the prayer for bail.