LAWS(ALL)-2021-6-35

RADHE SHYAM YADAV Vs. STATE OF U.P.

Decided On June 09, 2021
Radhe Shyam Yadav Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The Court has convened through Video Conferencing.

(2.) Heard learned counsel for the applicant, 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. 89 of 2021, under Section 420 I.P.C. and 63 of Excise Act, Police Station Gulaothi, District Bulandshahr.