NEERU KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Crl. Misc. Exemption Application No.02 of 2023 is allowed.

(3.) At the very outset, learned counsel for the applicants submits that he is not pressing the anticipatory bail application in respect of applicant no.1 Neeru Kumar Yadav, as he is already under judicial custody. He confines his prayer only to the extent of prayer for granting anticipatory bail to the applicant no.2 Lallan @ Pushpendra Singh during the pendency of trial in Case Crime No.530 of 2018 (Case No.3420 of 2018, State of U.P. Vs. Neeru and Others) under Ss. 323, 308 IPC, Police Station Dibiyapur, District Auraiya.