VIVEK YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri. Anoop Trivedi Senior Advocate assisted by Sri Vikas Tiwari and Sri. Nadeem Murtaza Advocates, the learned counsel for the applicants, Sri Anurag Verma, the learned AGA-I appearing for the State, Dr L. P. Misra and Sri Prafulla Tiwari Advocates, the learned counsel for the informant.

(2.) The instant application has been filed seeking anticipatory bail in F.I.R. No. 896 of 2021, under Ss. 409 and 420 IPC, lodged on 15/11/2021 in Police Station Gomti Nagar, District Lucknow against the applicants stating that the applicant No. 2 Vandana Yadav was also a director of Piscesia Power Transmission Pvt. Ltd. (which will hereinafter be referred to as 'the company') along with the informant. The informant was also a director of Messers Weaver Infratech Private Limited, a company run by the applicant No. 1 Vivek Yadav. The informant had paid Rs.1,33,20,000.00 through four cheques between 16/8/2013 and 2/2/2014 to the aforesaid company for purchasing an immovable property. A commercial plot of land was purchased with the aforesaid amount and the informant owned half share in the land. The applicants had promised that they will execute a conveyance deed in respect of half share in the land in favour of the informant during the same financial year but till date they have not executed the conveyance deed.

(3.) In the affidavit filed in support of the application, it has been stated that the applicants are innocent.