SHAKIR MEWATI Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court convened through video conferencing.

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

(3.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 142 of 2021 under Sec. 21/20 N.D.P.S. Act, police station Kotwali Nagar, District Bulandshahar.