ANWAR ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State and perused the material on record.

(2.) This application U/s 482 Cr.P.C. is filed to quash/ set aside the order dtd. 25/11/2021 passed in connection with default bail application filed under Sec. 167(2) Cr.P.C. in case crime no. 327 of 2019 under Sec. 302, 397/34 IPC, P.S. Mauaima, District Prayagraj by the court of CJM Allahabad. It is further prayed that applicant be released on bail in the aforesaid case crime.

(3.) On 19/7/2019 at 13:40 hrs, an FIR was lodged by informant Naveen Kumar Jaiswal against three unknown motorcycle riders registered as case crime no.327 of 2019 under Sec. 397 and 302 IPC at P.S. Mauaima, Prayagraj with respect to the incident dtd. 19/7/2019 at 9:40 am with regard to loot and murder of Anil Dohre, Branch Manager, Allahabad Bank. During the course of investigation, the name of the applicant came into the light. He moved an application for surrender and on the basis of police report, the applicant surrendered on 26/8/2021 and taken into judicial custody and sent to jail.