ANIL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out.

(2.) Heard learned counsel for the bail-applicant Sri Raj Mani Dubey, Advocate, learned A.G.A. for the State Sri Ajay Kumar, Advocate and perused the record.

(3.) The present bail application is filed on behalf of the accused-applicant-Anil Kumar, who is involved in Case Crime No.228 of 2020, under Sections 376/450/323/504/506 of I.P.C., registered at Police Station Gadaganj, District Raibareli.