HAJI MAHTAB Vs. STATE OF U.P.

JUDGEMENT

(1.) It is informed by learned A.G.A. that complete case diary of the case is available. Thus, in the opinion of this Court, the anticipatory bail application moved on behalf of the applicant could be finally disposed of.

(2.) Heard Shri Mohd. Aslam, learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.

(3.) The instant application has been moved by the applicant- Haji Mahtab for grant of anticipatory bail, in Case Crime No.621 of 2021, under Sec. 3/7 of the Essential Commodities Act, Police Station Khatauli, District Muzaffar Nagar, with the prayer to enlarge him on anticipatory bail as he is apprehending arrest in the above-mentioned case.