NEETU MITTAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the informant has filed short counter affidavit dated 24.11.2019. In reply, short rejoinder affidavit dated 25.11.2019 has been filed by the learned counsel for the applicant.

(2.) Heard Sri G.S.Chaturvedi, learned Senior Advocate assisted by Sri Shishir Tandon, learned counsel for the applicant, learned Additional Government Advocate on behalf of the State of U.P. and Sri Imran Ullah, Advocate assisted by Sri Ajay Kumar Pandey, learned counsel appearing for the informant/Kotak Mahindra Bank Limited.

(3.) By means of this application, the applicant, who is involved in Case Crime No.622 of 2018, under Sections 406 , 420 , 467 , 468 , 471 and 120-B I.P.C., Police Station Link Road, District Ghaziabad, is seeking enlargement on bail during the trial.