RAVI SHANKAR PANDEY Vs. STATE

JUDGEMENT

(1.) Heard Sri Ashok Kumar Mishra, learned counsel for the applicant and Sri Anurag Kumar Singh, learned counsel for the opposite parties-C.B.I.

(2.) This anticipatory bail application has been preferred by the applicant (Ravi Shankar Pandey) apprehending his arrest in R.C. No.2(A)/2020 (R.C. No.0062020A0002/2020), C.C. No.310/2021, C.B.I. vs. Prakash Chandra Vidhyarthi & Ors, under Ss. 120-B, 409, 420, 467, 468 & 471 I.P.C. and Sec. 13 (2) R/W 13 (1) (C) & (D) of P.C. Act, 1988.

(3.) Learned counsel for the applicant has submitted that the present applicant has been falsely implicated in the aforementioned case as he has not committed any offence as alleged in the prosecution story so narrated in the First Information Report (in short F.I.R.).