ASHA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Ajay Dubey, learned counsel for the applicant, Sri Jayendra Kumar Mishra, learned counsel for the first informant, Sri Bade Lal Bind, learned counsel for the State and perused the material on record.

(3.) This fourth bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant Smt. Asha Devi, seeking enlargement on bail during trial in connection with Case Crime No. 138 of 2015, under Ss. 420, 465, 466, 467, 468, 471, 114, 120-B IPC, registered at P.S. New Agra, District Agra.