YAMIKA CHAURASIA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. for the State as well as Shri Ajay Kumar Pandey, learned Advocate appearing for the complainant who has filed vakalatnama which is taken on record.

(2.) The present bail application under Sec. 438 Cr.PC. has been filed seeking anticipatory bail in case crime No. 399/2022, under Sec. 306 I.P.C., P.S. Kotwali Nagar, District Gonda.

(3.) It is alleged in the prosecution case that the sister of the informant was posted as Assistant Manager in SBI at main Branch, Gonda. On 22/6/2022 at about 8:55 AM when he reached to the house of his sister to take Aadhar Card, he found her dead in her room and also found a suicide note. It is also alleged in the suicide note that Bank Manager, Bank Management and higher officials of the bank are responsible for the death of his sister.