ZEESHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of Informant is without the direction of this Court, therefore, the same is returned back.

(2.) Heard Sri Raj Kumar Ojha, learned counsel for applicant, Sri Markandey Singh, learned Brief Holder for State and Sri Arvind Singh, Advocate holding brief of Sri Anup Kumar Khare, Advocate for Informant.

(3.) Applicant-Zeeshan has approached this Court by way of filing present bail application seeking enlargement on bail in Case Crime No. 519 of 2020, under Ss. 452, 376, 506 IPC, Police Station Karely, District Prayagraj, after rejection of his bail application vide order dtd. 13/2/2023 passed by Additional District and Sessions Judge, Court No. 16, Allahbad.