MEERA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary counter affidavit filed by learned A.G.A. is taken on record.

(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(3.) This anticipatory bail application has been moved seeking anticipatory bail in Case Crime No.42A of 2006, under Ss. 409, 420, 467, 468, 471, 477-A, 120-B r/w 34 IPC and Sec. 13(2) Prevention of Corruption Act, P.S. Sukhpura, District Ballia with the prayer that in the event of arrest, applicant may be released on bail.