DINESH LONIYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the accused applicant and learned counsel for the State and perused the F. I. R. and other relevant papers filed in support of the bail application.

(2.) Counter affidavit, filed today, is taken on record. The accused applicant has been implicated in this case on account of pendency of one criminal case under crime no. 562/10 for the offence punishable under Sections 457/380 IPC. The accused applicant has been implicated in this case on 24.09.2011.

(3.) Learned A. G. A. opposed the prayer for bail.