URMILA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Pramod Kumar Singh, learned counsel for the applicants, Sri Gaurav Sharma, learned counsel for the informant, Sri Ramesh Chandra Vaishya in person, Sri V.K.S. Parmar, learned A.G.A. for the State and perused the material placed on record.

(3.) The present application for anticipatory bail has been filed for anticipatory bail in Case Crime No.58 of 2016, under Ss. 392 and 452 I.P.C., Police Station Tharwai, District Allahabad, during the pendency of trial.