SYED KALBE SIBTAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pranshu Agrawal, learned counsel for the applicant and learned A.G.A., Sri Vinay Kumar Shahi, for the State as well as perused the record.

(2.) The present application has been moved seeking anticipatory bail in FIR/Case Crime no. 0946 of 2019, under Ss. 147, 148, 149, 152, 323, 504, 506, 333, 427, 436, 307, 353, 188, 120-B, 395, 145 IPC and Sec. 7 Criminal Law Amendment Act, and Sec. 3/4 Prevention of Damages to Public Property Act and Sec. 5 Explosive Substances Act, Police Station-Thakur Ganj, District- Lucknow, with the prayer to enlarge him on anticipatory bail.

(3.) As per prosecution story, 26 named persons and more than two thousand other persons are said to have ransacked the two police chowkis on 19/12/2019.