PRAMOD BANSAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramesh Kumar Shukla, learned counsel for the applicant and Sri Ankit Srivastava, learned counsel for the State and perused the material on record.

(2.) This anticipatory bail application under Sec. 438 Cr.P.C. has been filed by the applicant- Pramod Bansal, seeking anticipatory bail in Case Crime No. 816 of 2021, under Ss. 406, 467, 468, 471, 420 I.P.C., Police Station Baraut, District Baghpat.

(3.) Prior notice of this bail application was served in the office of Government Advocate and as per Chapter XVIII, Rule 18 of the Allahabad High Court Rules and as per direction dtd. 20/11/2020 of this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 8072 of 2020, Govind Mishra @ Chhotu Versus State of U.P., hence, this anticipatory bail application is being heard. Grant of further time to the learned A.G.A. as per Sec. 438 (3) Cr.P.C. (U. P. Amendment) is not required.