Amar Nath Agnihotri vs State Of U.P. Thru. Superintendent Of ...
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Allahabad High Court

Amar Nath Agnihotri vs State Of U.P. Thru. Superintendent Of ... on 31 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:42301
 
Court No. - 19
 

 
Case :- CRIMINAL APPEAL No. - 2764 of 2022
 

 
Appellant :- Amar Nath Agnihotri
 
Respondent :- State Of U.P. Thru. Superintendent Of Police, Cbi/Acb, Lucknow
 
Counsel for Appellant :- Manish Bajpai
 
Counsel for Respondent :- Shiv P. Shukla
 

 
Hon'ble Subhash Vidyarthi,J.
 

1. The criminal appeal is allowed. The impugned judgment and order dated 12.10.2022, passed by the learned Special Judge, P.C. Act, C.B.I. Court No.4, Lucknow in Criminal Case No.43 of 2007, arising out of R.C. No.11 (A) of 2007, under Sections 120-B, 409, 477-A I.P.C. and Section 13 (2) read with 13 (1) (c) (d) of Prevention of Corruption Act, 1988, Police Station C.B.I./A.C.B. Lucknow is hereby set aside and the appellant is acquitted of all the charges for which they have been tried. The appellant Amar Nath Agnihotri has been released on bail. The personal bond and sureties filed by the appellant Amar Nath Agnihotri shall remain effective for a period of 30 days from today and within this period he shall file a fresh personal bond and two sureties under Section 437-A Cr.P.C. to the satisfaction of the trial Court for his appearance before the Hon'ble Supreme Court in case any appeal or petition is filed against this order and the Hon'ble Supreme Court issues notice to him.

2. Let a copy of this order/judgment and the original record of the lower court be transmitted to the trial court concerned forthwith for necessary information and compliance. The office is further directed to enter the judgment in compliance register maintained for the purpose of the Court.

3. For detailed order, see order of date passed and placed in the records of Criminal Appeal No.2707 of 2022.

.

(Subhash Vidyarthi, J.)

Order Date :- 31.5.2024

Preeti.