(1.) Heard Sri Janardan Yadav, learned counsel for the applicant and Sri B.B. Upadhyay, learned counsel for the State and perused the record.
(2.) The anticipatory bail application under sec. 438 Cr.P.C. has been filed by the applicant Markandey Ram, seeking anticipatory bail, in the event of arrest in Case Crime No. 118 of 2021, under Ss. 147, 148, 149, 151, 152, 153, 186, 323, 504, 506, 325, 336, 353, 332, 333, 307, 308, 435, 341, 427 IPC and sec. 7 Criminal Law Amendment Act, Police Station Jeeyanpur, District Azamgarh.
(3.) Prior notice of this bail application was served in the office of Government Advocate and as per Chapter XVIII, Rule 18 of the Allahabad High Court Rules and as per direction dtd. 20/11/2020 of this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 8072 of 2020, Govind Mishra @ Chhotu Versus State of U.P. This anticipatory bail application is thus being heard. Grant of further time to the learned A.G.A as per sec. 438 (3) Cr.P.C. (U.P. Amendment) is not required.