AJAY MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rishad Murtaza, learned counsel for the applicant, Sri Anurag Kumar Singh, learned counsel for the C.B.I. and Ms. Ashmita Singh, who has filed counter affidavit on behalf of the informant/complainant.

(2.) Sri Rishad Murtaza, has submitted that the present applicant is in jail since 30/10/2022 in case Crime No. 310 of 2022 u/s 342, 386, 504, 506, 411, 409, 420, 467, 468, 471, 120B IPC, P.S. Indira Nagar, District Lucknow and also in added Sec. i.e. Sec. 7A and 8 of Prevention of Corruption Act, 1988. He has further submitted that the present applicant has been falsely implicated as he has not committed any offence as alleged in the prosecution story so narrated in the F.I.R.

(3.) Attention has been drawn towards impugned F.I.R. which initially registered under Sec. 342, 386, 504, 506 and 7 of Prevention of Corruption Act. During the course of investigation by the investigating agency i.e. STF (at that point of time) Sec. 411, 409, 420, 467, 468, 471, 120B I.P.C. have been added. Recently, Sec. 7A and 8 of Prevention of Corruption Act have also been added.