SIDDHARTH KAPPOR Vs. STATE OF U.P.

JUDGEMENT

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

(2.) Heard Shri Anoop Trivedi, learned Senior Counsel assisted by Shri Vikrant Rana, learned counsel for the applicant, the learned Additional Government Advocate for the State as well as Shri Vinay Sharma, learned counsel for the first informant and perused the record.

(3.) This anticipatory bail application under sec. 438 Cr.P.C. has been moved seeking anticipatory bail in Case Crime No. 23 of 2022, under Sec. - 306, 506 IPC, Police Station Lal Kurti, District Meerut.