SANDEEP KUMAR GARG Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learnd counsel for the informant and rejoinder affidavit and supplementary affidavit filed by learned counsel for the applicants are taken on record.

(2.) Heard Sri Anoop Trivedi, learned Senior Advocate assisted by Sri Abhinav Gaur, learned counsel for the applicants and Sri Gopal Swaroop Chaturvedi, learned Senior Advocate assisted by Sri Alok Ranjan Mishra, learned counsel for the informant as well as Sri V.K.S. Parmar, learned A.G.A. for the State and also perused the material available on record.

(3.) The present anticipatory bail application has been filed on behalf of the applicants in F.I.R./Case Crime No. 128 of 2018, under Ss. 406, 409, 420, 467, 468, 471, 120(B) IPC, Police Station Swarup Nagar, District Kanpur Nagar, with a prayer to enlarge them on anticipatory bail. PROSECUTION STORY: