NIDA PARVEEN Vs. STATE OF U.P.

JUDGEMENT

(1.) This bail application has been listed before me pursuant to the direction of Hon'ble the Chief Justice dated 04.04.2020 for consideration, therefore, same is being decided in Chamber under the extraordinary condition prevailing now a days.

(2.) Written objection/short submission filed by learned AGA today which is taken on record.

(3.) The order sheet shows that though Sri Harshvardhan Gupta, Advocate has filed his vakalatnama on behalf of the informant on 05.03.2020 but till date neither counter affidavit nor any written objection has been filed by him.