RIYAZUDDIN 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 material available on record.

(3.) Apprehending his arrest in Case Crime No.551 of 2019, under Ss. 376, 504, 506 IPC, Police Station Tanda, District Rampur, the applicant - Riyazuddin has filed this anticipatory bail application seeking anticipatory bail in the aforesaid crime number.