SUMIT AWASTHI Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Learned A.G.A. for the State submits that instructions have been received and he has no objection in case the bail application is heard on merits.

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