SHAH NAWAZ Vs. STATE OF U.P

JUDGEMENT

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

(2.) Heard learned counsel for the applicant and the learned AGA appearing for the State-respondent.

(3.) This application has been filed on behalf of the applicant with a prayer to enlarge him on bail in Case Crime No.0057 of 2022 under Sec. 8/20 of N.D.P.S. Act, Police Station-Mirzapur, District Sharanpur, during the pendency of the trial before the court below.