RAHEES Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vidit Narayan Mishra, learned counsel for the applicant, Sri O.P. Mishra, learned AGA for the State and perused the papers on record.

(2.) The present application has been moved seeking anticipatory bail in Case Crime no.255 of 2021, under Ss. 380, 427 and 457 I.P.C., P.S.Dankaur, District Gautam Budh Nagar.

(3.) As per prosecution case, an A.T.M. of Punjab National Bank standing at Bilaspur was ripped open by gas a cutter, in the night between 13/7/2021/14/7/2021 and cash was stolen from there. On the basis of this information an F.I.R. was registered and investigated upon. Three persons namely, Nasir, Sahid and Imran were arrested and cash of about more than Rs.80,000.00 from each one of them was recovered by the police. The name of present applicant has been taken in the statement of one of the arrested person, recorded by the police as having been involved in this incident and the investigation against him is pending.