MOHAMMAD AZAM KHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The instant bail application has been nominated by Hon'ble the Chief Justice to this Bench vide order dtd. 22/2/2022, hence the instant bail application has been listed before this Court.

(2.) Applicant-Mohammad Azam Khan has filed the instant first application for bail under Sec. 439 of the Code of Criminal Procedure, 1973, seeking bail in Case Crime No. 02 of 2018, under Ss. 201, 204, 420, 467, 468, 471 read with 120-B of the Indian Penal Code, 1860 and Sec. 13 of the Prevention of Corruption Act, police station SIT, district Lucknow (Sadar).

(3.) Heard Shri Kapil Sibal, learned Senior Advocate assisted by Shri Nizam Pasha, Shri Imran Ullah Khan, Shri Nadeem Murtaza and Shri Amit Jaiswal, for the applicant and Shri Vinod Kumar Shahi, learned Additional Advocate General assisted by Shri Anurag Verma, for the State/respondents.