RAVINDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Due to lock-down period and the deadly epidemic like Corona (Covid-19) causing worldwide outcry and dread, the written objection has been filed on behalf of the State through E-mail, which is taken on record.

(2.) Heard Mr. Prashant Kumar, learned A.G.A. for the State and perused the material on record.

(3.) The instant bail application has been filed on behalf of the applicant-Ravindra with a prayer to release him on bail in Case Crime No. 76 of 2019, under Section 272 I.P.C. and Sections 60 and 60 (2) of Excise Act, Police Station-Kasya, District-Kushinagar, during pendency of trial.