RAM NARESH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nadeem Murtaza, the learned counsel for the applicant as well as Sri Anurag Verma, the learned Additional Government Advocate appearing on behalf of the State and perused the records.

(2.) The instant application has been filed seeking anticipatory bail for the applicant in Case Crime No. 10 of 2021, under Ss. 409, 120-B IPC, Police Station SIT, District Lucknow.

(3.) The aforesaid case has been registered on the basis of an FIR lodged by an Inspector of Police against 12 named persons, including the applicant, and some unnamed builders and contractors etc., in furtherance of a report submitted by Special Investigating Team alleging administrative and financial irregularities committed in 137 construction works.