VIJAY KUMAR DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Anoop Bhaiya Lal Shukla, learned counsel for the applicant, Shri Deepak Mishra, learned Additional Government Advocate representing the State of Uttar Pradesh and perused the record.

(2.) This Criminal Misc. Anticipatory Bail Application has been moved by the applicant after rejection of his anticipatory bail application by order dtd. 5/2/2025 passed by Additional Session Judge/ Special Judge, (Prevention of Corruption Act), Special Court No. 3, Varanasi seeking Anticipatory Bail in Case Crime No. 83 of 2012, under Sec. 409, 420, 467, 468, 471, 447A, 120B and 34 I.P.C. and Sec. 13 (2) of the Prevention of Corruption Act, police station-Jalalpur, district-Jaunpur.

(3.) Brief facts of the case are as under:-