ANIL RAJAK Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Man Mohan Mishra, learned counsel for the applicant, Sri Ajay Singh, learned AGA-I for the State and perused the material on record.

(3.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant Anil Rajak, seeking enlargement on bail during trial in connection with Case Crime No. 219 of 2022, under Ss. 302, 120-B I.P.C., registered at Police Station Noida Sector 24, District Gautam Budh Nagar.