KALIKA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Ms. Pratibha Jaiswal, learned counsel for the applicant, Sri S.A. Khan, learned counsel for the informant and Sri Ram Mohit Yadav, learned A.G.A. for the State as well as perused the record.

(3.) The present anticipatory bail application has been filed on behalf of the applicant in Complaint Case No.10639 of 2020 (Ram Karan Chauhan vs. Kalika Kumar), registered under Ss. 323, 406, 420, 504, 506 I.P.C. at Police Station Pannuganj, District Sonbhadra with a prayer to enlarge him on anticipatory bail.