LALLU BIYAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned AGA and perused the material available on record.

(2.) The present Anticipatory Bail Application has been filed with the prayer to grant anticipatory bail to the applicants - Lallu Biyar @ Lallan and Ritesh Biyar in Case Crime No. 60 of 2021 under Ss. 147, 188, 332 I.P.C. and Sec. 7 of Criminal law Amendment Act, Police Station - Baburi, District -Chandauli. It is submitted by learned counsel for the applicants that co accused- Anukriti Yadav has already been granted anticipatory bail by this Court vide order dtd. 5/8/2024 in Criminal Misc. Anticipatory Bail Application No. 6738 of 2024. Applicants' case is similar to co-accused - Anukriti Yadav and seek parity.

(3.) Applicants have no previous criminal history. It is further submitted by learned counsel for applicants that applicants are innocent and have no concern with the present matter. Allegations levelled against the applicants are false. It is further argued that no prima facie case is made out against the applicants. If the applicants are enlarged on anticipatory bail, they will not misuse the liberty and cooperate with the investigation. The applicants have apprehension of their arrest by the police any time.