MOHAMMAD AZAM KHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present bail application has been nominated by Hon'ble the Chief Justice to this Bench vide order dtd. 7/3/2022, hence the Registry has placed the instant bail application before this Court today.

(2.) The instant first application for bail under Sec. 439 Cr.P.C. has been preferred by applicant, Mohammad Azam Khan, seeking to enlarge him on bail in FIR/Case Crime No. 79 of 2019, under Ss. 500, 505 I.P.C., Police Station Hazratganj, District Lucknow.

(3.) Heard Shri Imran Ullah, learned Counsel for the applicant and Shri Vinod Kumar Shahi, learned Additional Advocate General assisted by Shri Anurag Verma, learned Additional Government Advocate appearing on behalf of the State,