ADIL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri N.I. Jafri, learned Senior Counsel assisted by Sri S.I. Jafri, learned counsels for the applicant and learned A.G.A for the State.

(2.) The instant Anticipatory Bail Application has been filed with a prayer to grant an anticipatory bail to the applicant, namely, Adil , Case Crime No. 89 of 2019, under Sections- 307 and 504 IPC, Police Station- Civil Lines, District- Aligarh.

(3.) Prior notice of this bail application was served in the office of Government Advocate and as per Chapter XVIII, Rule 18 of the Allahabad High Court Rules and as per direction dated 20.11.2020 of this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 8072 of 2020, Govind Mishra @ Chhotu Versus State of U.P., hence, this anticipatory bail application is being heard. Grant of further time to the learned A.G.A as per Section 438 (3) Cr.P.C. (U.P. Amendment) is not required.