MANOJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Devesh Kumar Sharma, learned counsel for the applicant and learned Additional Government Advocate for the State.

(2.) This anticipatory bail application (under Sec. 438 Cr.P.C.) has been moved seeking bail in Case Crime No.800 of 2020, under Ss. 420, 468, 471 IPC, Police Station Kosikalan, District Mathura.

(3.) In short, as per allegation, the informant is the owner of property Khata No.195, Khasra No.9, Rakwa No.4.351 and on this property, the co-accused Bhojraj in collusion with Bank Manager by way of fraud with the help of fake Aadhar card of the informant took withdrawal of money of Rs.5,40,000.00.