BALRAM JAISWAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. and perused the records of the bail application.

(2.) The applicant named above, is behind the bars since 9/8/2021 in connection with case crime no.316 of 2021 under sec. 376, 504, 506, 507, 354, 354(Kha) of IPC and Sec. 67 of I.T. Act, Police Station-Lanka, District-Varanasi.

(3.) On 6/12/2021, bench of this Court has directed learned A.G.A. to file counter affidavit within a week and pursuant to the direction, counter affidavit dtd. 5/1/2022 is on the records. Its rejoinder affidavit too is filed and thus, the bail application is ripe for final submission by the rival parties.