DEEPAK KUMAR Vs. STATE OF U.P

JUDGEMENT

(1.) Counter affidavit filed by learned counsel for the complainant, today is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for the complainant, learned A.G.A. for the State and perused the record.

(3.) The present application has been moved seeking anticipatory bail in Case Crime No.114 of 2022, under Ss. -147, 148, 323, 427, 341, 504, 506, 120-B, 307, 386 I.P.C., Police Station-Ganga Nagar, District-Meerut with the prayer that in the event of arrest, applicant may be released on bail.