ANAND MOHAN SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) The applicant Anand Mohan Srivastava has moved this ap-plication for bail in connection with offences under Sections 420, 467 and 468 I.P.C., under investigation by P.S. Moolganj, district Kanpur Nagar.

(2.) Learned counsel for the applicant and the learned A.G.A. have been heard.

(3.) The allegation in the F.1.R. is that on 16.3.1994 a person claiming to be Moolchand Jaiswal presented a Bank Draft for Rs. 9,830.00 drawn on the State Bank of India, Pratapgarh Branch and purchased iron bars. Subsequently by means of three bank drafts he purchased further iron bars, in all, worth Rs. 4,80,935/-. Meanwhile, the same person in the company of accused Anand Mohan produced a Draft at another firm at Kanpur which was suspected to be forged. On being apprehended, he gave his correct name as Awadhesh Kumar being the maternal uncle of Anand Mohan who is an employee of the said Bank.