JAY BAJPAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri N.I. Jafri, learned Senior Counsel assisted by Sri Shiv Kant Dixit, learned counsel for the applicant and Sri Abhijeet Mukherjee, Sri D.P.S. Chauhan and Sri Mithilesh Kumar, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the accused-applicant Jay Bajpai @ Jay Kant Bajpai to release him on bail in Case Crime No.238 of 2020, under Sec. 420, 467, 468, 471, 120-B IPC, Police Station - Kakadev, District - Kanpur Nagar.

(3.) The first information report of the incident was lodged by the Sub Inspector Ravi Shankar Pandey on 22/7/2020 as Case Crime No.238 of 2020, under Sec. 420, 467, 468, 471, 120-B I.P.C., Police Station Kakadev, District Kanpur Nagar. The version of the first informant is that the applicant have virtual possession of vehicles used in the offence in question dated 4/5/7/2020 at Village Tikuri, Police Station Chaubepur, District Kanpur Nagar.