GAURAV YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) Present application has been filed by the applicant Gaurav Yadav invoking the powers of Sec. 438 Cr.P.C. stating therein that he reasonably apprehends his arrest by the police for having committed a non-bailable offence registered vide Case Crime No. 516 of 2013, under Ss. 394, 411 IPC and 13(d) r/w Sec. 1(2) of Prevention of corruption Act, Police Station Jagdishpura, District Agra.

(3.) Perusal of the record shows that the prayer for anticipatory bail of the applicant has already been rejected by the court below vide its order dtd. 23/2/2023.