SATISH CHANDER GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Dr. S.B. Maurya, learned AGA-I for the State apprised the Court that he has received the instructions, therefore, instant anticipatory bail application may be finally disposed off.

(2.) Heard Sri Anoop Trivedi, learned Senior Advocate assisted by Sri Gopal Misra, learned counsel for the applicant, Sri R.P.S. Chauhan, learned counsel appearing on behalf of Union of India and Dr. S.B. Maurya, learned AGA-I for the State.

(3.) The present anticipatory bail application has been filed on behalf of the applicant to enlarge him on anticipatory bail in Sessions Trial No. 577 of 2020 under Sec. 447 of the Companies Act arising out of Complaint U/s 439 (2) R/W, Sec. 436 (1)(a) and (d) R/W Proviso to Sec. 212(6) R/W 212 (14) of the Companies Act, 2013 R/W 621 (1) of the Companies Act, 1956 pending in the Court of Special Judge (Companies Act)/ Additional Sessions Judge, Kanpur Nagar.