VAIDNATH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Santosh Kumar Dubey, learned counsel for the applicant, Sri P.K. Srivastava, learned counsel for the first informant and learned A.G.A. for the State.

(2.) The applicant has filed this bail application seeking bail in Case Crime No.19 of 2014, under Sections 406, 420, 467, 468, 471, 504, 506, 323 IPC, Police Station Phase-3 Noida, District Gautam Buddh Nagar.

(3.) The contention of the learned counsel for the applicant is that the allegations of cheating and fraud have been made against the Directors of a Company in the first information report. The applicant is only an employee ( Accountant) in the company which is alleged to have cheated the people. The applicant has no criminal history and is in jail since 16.12.2014. Another co-accused namely Mohit Pandey against whom identical allegations have been made in the first information report has already been granted bail by this Court in Criminal Misc. Bail Application No.20361 of 2015 vide order dated 09.06.2015.