DEVENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

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

(2.) By means of the present application, the applicant seeks bail in Case Crime No.1051 of 2019, under Ss. 406, 409, 420, 504, 506 IPC, Police Station- Gajipur, District- Lucknow, during the pendency of trial.

(3.) As per prosecution story, the applicant, who is the Managing Director in the Company, along with other co-accused persons is said to have duped several persons to the tune of Rs.46.5 lakhs.