NAN BHAIYA Vs. STATE OF U. P.

JUDGEMENT

(1.) The case is called on. Learned counsel Sri Krishna Kumar Seth, Advocate for the bail-applicant appeared to press the application for bail on behalf of the accused-applicant-Nan Bhaiya @ Mohd. Saeed, involved in Case Crime No. 131 of 2020, under Ss. 376, 504, 506 IPC, Police Station Fursatganj, District Amethi. Learned Additional Government Advocate Sri Vishnu Deo Shukla, Advocate on behalf of the State is present.

(2.) Counter affidavit on behalf of the State has already been filed and rejoinder thereto is also on record.

(3.) Learned counsel referred the First Information Report which he told, registered after the application under Sec. 156(3) of the Cr.P.C. was allowed by the concerned Magistrate.