VIJAY MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant bail application is listed before this Bench by the order of Hon'ble the Chief Justice dtd. 6/4/2023.

(2.) Heard Sri G. S. Chaturvedi, learned Senior Counsel assisted by Sri Saurabh Raj Srivastava, learned counsel for the applicant; Sri Ratnendu Kr. Singh, learned AGA for the State-respondent and Sri Abhishek Kr. Yadav, learned counsel for the informant. Brief facts:-

(3.) FIR of the case was lodged on 1/9/2021. According to the FIR, applicant and his son forcibly took possession over the land of the informant including his Firms and in this regard, informant lodged an FIR against the applicant, his wife and his son at P.S. Gopiganj, District Bhadhoi at case crime No. 273 of 2020 and after registration of the above noted case applicant and his family members are continuously threatening the informant and pressuring him to withdraw the case and in this regard, son of the informant lodged an FIR at P.S. Gopiganj.