ASHOK KUMAR VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for applicants, learned Additional Government Advocate appearing on behalf of State and perused the record. In view of order being passed, notices to opposite party no.2 stand dispensed with.

(2.) First bail application has been filed with regard to Case Crime No.79 of 2021 under Ss. 420, 467, 468, and 471 I.PC., P.S. Ghazipur, District Lucknow.

(3.) As per contents of first information report, the applicants along with co-accused have allegedly submitted fabricated certificates for the purposes of registration as a Pharmacist.