AMITA GARG Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Kishore Pandey, learned counsels for the applicants and learned A.G.A for the State as well as Mr. Sayed Abid Ali, Advocate holding brief of Mr. Hitesh Pachori, learned counsel for the first informant.

(2.) The instant anticipatory bail application has been filed on behalf of the applicants, Amita Garg, Vashudev Garg, Chaitanya Garg, Radhika, Sanjay Dixit, Ashok Kumar Tiwari and Vishan Singh, with a prayer to release them on transit / anticipatory bail in F.I.R. No. 446 of 2022, Police Station- Mansarovar, District- Jaipur City (South) dtd. 10/5/2022, under Ss. - 504, 506, 384, 467, 468, 120-B IPC, during pendency of trial.

(3.) The brief facts of the case are that the applicant no. 1 at present is aged about 58 years, the applicant nos. 2 and 3 are the sons and the applicant no. 4 is the daughter of applicant no. 1 and the applicant nos. 2 and 4 are the directors of several companies including the M/S Rajdarbar Infotech Private Ltd. Head Office of Rajdarbar Infotech Pvt. Ltd., situated at Agra. The applicant nos. 5 to 7 are the employees of said company. All the applicants have good reputation and high moral value in the society having business of real estate and construction of the township as well as colonies all over country in different cities.