JAVED AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Present Anticipatory Bail Application has been filed with the prayer to grant anticipatory bail to the applicant - Javed Ahmad in Case Crime No. Nil, under Ss. Nil, Police Station - Mariyahun, District Jaunpur.

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

(3.) It is submitted by the learned counsel for the applicant that the opposite party no.2 had given Rs.17,50,000.00 to the applicant as financial help for construction of his house, as they were friends and subsequently Rs.1.00 lakh on respective dates were paid by the applicant to him. However, on 5/1/2023, opposite party no.2 asked for repayment of the total outstanding money and abused and threatened him to repay the same till 20/1/2023 otherwise he could be implicated in false and fabricated case. The applicant informed the incident to the S.P., Jaunpur on 7/1/2023 through registered post and till date he has already paid an amount of Rs.3,20,000.00 to opposite party no.2 in his bank account on respective dates, but the applicant has apprehension of his arrest by the police any time after lodging of the F.I.R. against him. There is every likelihood that the applicant may be implicated after foisting of false case against him. It is further submitted that the applicant has no criminal antecedents. If the applicant is enlarged on anticipatory bail, he will not misuse the liberty of the same. Learned A.G.A. opposed the prayer.