DHANDEVI Vs. STATE OF U.P

JUDGEMENT

(1.) This bail application has been taken up during lock-down period as an urgent one.

(2.) Learned counsel for the applicants has filed written submission through online, hard copy of the same is taken on record. Counter affidavit filed by State is also on record.

(3.) Perused the records as well as written submissions filed by applicants and counter affidavit filed by State.