LALIT KUMAR SARASWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A and perused the record.

(2.) The instant application is being moved by the applicant namely Lalit Kumar Saraswat invoking the powers of Sec. 438 Cr.P.C. that he has every reason to believe that he may be arrested on the accusation of having committed a non-bailable offence in connection with Case no.18 of 2019, State of U.P. vs. Radha Kant and others arising out of charge sheet no.46 of 2019 under Ss. 420, 467, 468, 471, 120B IPC arising out of case crime no.678 of 2018 Police Station-Kotwali, District-Mathura.

(3.) From the record, it is evident that the applicant has approached this Court straight way without getting his anticipatory bail rejected from the court of sessions.