VINAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA.

(2.) The applicant has moved the present application for anticipatory bail apprehending his arrest the case in Case Crime No. 237 of 2020 u/s 406, 420 IPC, P.S. - Mariyahun, District- Jaunpur.

(3.) Learned counsel for the applicant has submitted that the present applicant has been falsely implicated in this case as he has not committed any offence as alleged in the prosecution story so narrated in the FIR. Learned counsel for the applicant has further submitted that entire case is mala fide with intention to harass the applicant, since punishment is upto seven years, therefore, in view of the dictum of the Apex Court in re; Satender Kumar Antil vs. CBI and others, Special Leave to Appeal (Criminal) No.5191 of 2021, Siddharth vs. The State of Uttar Pradesh and Anr., Criminal Appeal No.838 of 2021 and Aman Preet Singh vs. C.B.I. through Director, Criminal Appeal No.929 of 2021, arrest of the present applicant may not be warranted. He has also submitted that the present applicant shall cooperate with the trial proceedings in the same manner as he has cooperated with the investigation, therefore, any protection may be given to him.