SHAMU SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit has been filed today, which is taken on record.

(2.) Heard learned counsel for the applicant as well as learned AGA for the State and perused the record.

(3.) The applicant seeks bail in Case Crime No.140 of 2020, under Section 3 (1) U.P. Gangster & Anti Social Activities (Prevention) Act, 1986 at Police Station Adalhat, District Mirzapur.