LAWS(ALL)-2023-5-188

ARVIND Vs. STATE OF U. P.

Decided On May 18, 2023
ARVIND Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

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

(2.) This application has been moved on behalf of the applicants - Arvind Kumar Sharma and Mukesh @ Deepak seeking anticipatory bail in Case No. 28729 of 2021, Case Crime No. 755 of 2019, under Ss. 420, 406, 504, 506 IPC, Police Station Banna Devi, District Aligarh.

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