RAM NATH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the accused applicant files rejoinder affidavit, which is taken on record.

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

(3.) The accused-applicant Ram Nath Yadav is involved and detained in Case Crime No. 800 of 2008, under Sections 396, 412, 120-B I.P.C., from Police Station Thakurganj, District Lucknow and he has applied for bail.