MUKESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Bharat Kumar Dixit, learned counsel for the applicant, Sri Akhilesh Kumar Vyas, learned A.G.A. for the State and Sri Jaikaran, learned counsel for the informant and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No.478 of 2022, under Ss. 386 and 506 I.P.C. and 3/25 Arms Act, registered at Police Station Millarea (Industrial Area), District Raebareli.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 23/11/2022 against three persons, including the applicant, alleging that the accused persons are threatening the informant for extorting money from him.