VINOD KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) No one is present for the applicant nor any request has been made to adjourn the case while the learned AGA for the State is present.

(2.) ***

(3.) The present anticipatory bail application has been moved by the accused/applicant - Vinod Kumar Gupta in Case Crime No.15/2023, under Ss. 419, 420, 467, 468, 471, 406 and 120-B IPC, Police Station Gosaiganj, District Faizabad, with the prayer to grant him anticipatory bail as he is apprehending arrest in the above-mentioned case.