HASNAIN Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Avinash Mani Tripathi, learned counsel for the applicant, and learned A.G.A. for the State as well as perused the record.

(3.) The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No. 510 of 2013, registered under Ss. 363, 366 IPC, P.S. Bhatni, District Deoria, with a prayer to enlarge him on anticipatory bail.