SHAHRUKH Vs. STATE OF U.P.

JUDGEMENT

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

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

(3.) The present first bail application has been filed on behalf of the applicant in Case Crime No. 265 of 2023 under Ss. 395, 412 I.P.C. Police Station Ramala, District Baghpat with the prayer to enlarge him on bail.