MOKHTAR ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Upendra Upadhayay, counsel for the applicant, Shri Ratnendu Kumar Singh, learned A.G.A. for State and perused the records of the present bail application.

(2.) Bail application on behalf of applicant and its counter affidavit as well as rejoinder affidavit have been exchanged between the parties and matter is ripe-up for final submissions.

(3.) Applicant, Mokhtar Ansari is facing prosecution in Case Crime No. 185/2021 U/s 419, 420, 467, 468, 471, 120B I.P.C. Police Station-Sarai Lakhansi, District Mau during pendency of trial. Though the applicant is behind the bars since 25/10/2005 in other cases and in the present case B-Warrant has been served on 16/6/2021.