ANAND TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Yogeshwar Sharan Srivastava, learned counsel for the applicant, learned Additional Government Advocate for the State and Mr. Ashish Kumar, learned counsel for the complainant/ informant.

(2.) Learned counsel for the applicant has submitted that the present applicant is languishing in jail since 20/8/2015 in Case Crime No.266 of 2015, under Ss. 408, 426, 420, 467, 461 and 471 I.P.C., Police Station-Gangaghat, District-Unnao.

(3.) On account of the prosecution story, so narrated in the First Information Report (in short F.I.R.), the present applicant with the collusion of his brother-in-law, Sumit Awasthi, has opened a forged Bank Account in the name of M/s Promose Life Science in the Oriental Bank of Commerce, Branch Barra, Kanpur Nagar. The co-accused, Sumit Awasthi, has embezzled Rs.30,00,000.00 (Thirty lakhs).