BANTI SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Ravi Pandey, learned counsel for the applicant, Sri Pranshu Kumar, 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.02 of 2019, under Ss. 420, 406 I.P.C., Police Station Harduaganj, District Aligarh, during the pendency of trial. PROSECUTION STORY: