NASEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard Sri Irshad Ahmad, learned counsel for the applicant, learned A.G.A. and perused the material on record.

(3.) The present bail application has been filed by the applicant Naseem, seeking enlargement on bail in Case Crime No. 82 of 2021, under Sections 3/5/8 U.P. Prevention of Cow Slaughter Act, P.S. Nakhasa, District- Sambhal, during pendency of trial.