SANDEEP KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The instant Anticipatory Bail Application has been filed with a prayer to grant anticipatory bail to the applicant in Case Crime No. 531 of 2024, under Ss. 420, 406, 504, 506 I.P.C., Police Station- Auraiya, District- Auraiya, during the pendency of trial.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case due to ulterior motive; there is no evidence to prosecute the applicant. It is a civil nature dispute. Allegation alleged in the first information report is false and baseless and without support of any cogent evidence. Prima facie, no offence under alleged Sec. is made out against the applicant. Lastly, it is submitted that the applicant is apprehensive of imminent arrest. In case, the applicant is released on bail, he would not misuse the liberty of bail and would cooperate with the investigation.