NEELAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned A.G.A. informs that he has procured complete instructions in the matter, including up-to date case diary, and charge-sheet in this case has been filed.

(2.) Heard learned counsel for the applicant as well as learned A.G.A. for the opposite party-State and perused the record.

(3.) This application has been moved by the applicant-Smt. Neelam for grant of anticipatory bail in FIR/Case Crime No.057 of 2021, under Ss. 193, 420 and 120-B IPC lodged at Police Station Bachhrawan, District Raebareli.