SURESH DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Short counter affidavit filed today on behalf of the informant is taken on record.

(2.) Heard Mr. Sunil Kumar, learned counsel for the applicant, learned Additional Government Advocate for the State of U.P. and Mr. Chandra Bhushan Singh, learned counsel for the complainant (Govind Prasad).

(3.) By means of this application, the applicant, who is involved in Case Crime No. 177 of 2019, under Sections 419, 420, 467, 468 and 471 IPC, police station Haliya, district Mirzapur, is seeking enlargement on bail during the trial.