ZEBA RIZWAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter Affidavit filed by learned counsel, Sri Sushil Kumar Singh, is taken on record.

(2.) Heard Sri Vivek Pandey, learned counsel for the applicant, Sri Sushil Kumar Singh, learned counsel for the victim (in the case of murder), and learned A.G.A. for the State and perused the material placed on record.

(3.) By means of the present bail application, the applicant seeks bail in Case Crime No. 54 of 2022, under Sec. 3(1) of U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986, Police Station- Tulsipur, District- Balrampur, during the pendency of trial.