UVAID Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today on behalf of applicant, is taken on record.

(2.) Heard Sri Ajay Kumar Mishra, learned counsel for the applicant and Sri Amit Kumar Shukla, learned Brief Holder, for the State.

(3.) The instant bail application has been moved on behalf of the applicant with the prayer to release him on bail in Case Crime No.346 of 2022 under Sec. 3(1) U.P.Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Rahra, District Amroha during pendency of the trial.