VED VYAS PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri O.P. Singh, Suresh Singh, learned counsel for the applicant and Sri K.D. Tiwari, learned counsel for the complainant and the learned A.G.A.

(2.) This application is filed by the applicant Ved Vyas Pandey with the prayer that he may be released on bail in case Crime No. 64 of 2003 under Sections 406,409,419,420,467,468,471,120-B I.P.C. P.S. Gauri Bazar district Deoria.

(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Ajeet Kumar singh, Uppar Zila Sahkari Adhikari on 28.2.2003 against the applicant.