AMIT KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed by the counsel for the applicant, is taken on record.

(2.) Heard learned counsel for the applicant, Sri Dinesh Kujmar Mishra, learned counsel for the informant as well as learned AGA for the State-respondent and perused the record.

(3.) The instant bail application under Sec. 439 Cr.P.C. has been filed with a prayer to enlarge the applicant on bail in Case Crime No. 50 of 2023, under Ss. 147, 148, 149, 323, 324, 308, 452, 120B, 506 IPC and Sec. 7 of Criminal Law Amendment Act, Police Station Dhaulana, District Hapur, during the pendency of trial.