NASIR Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard learned counsel for the applicant as well as learned Additional Government Advocate for the State of U.P. and perused the record.

(3.) The present bail application has been filed by the applicant seeking bail in Case Crime No. 328/2019, under Ss. 5/25 Arms Act, Police Station- Civil Lines, District - Moradabad.