ABHISHEK YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Sandeep Kumar Pandey, learned counsel for the applicant and Sri R.P. Patel, learned A.G.A. for the State. Learned AGA has stated that he does not propose to file any counter affidavit, so no question of any rejoinder affidavit arises. The matter is being heard on merits.

(3.) The instant anticipatory bail application has been filed on behalf of the applicant, Abhishek Yadav, to release him on anticipatory bail in Case Crime No.138 of 2023, Under Ss. 147, 323, 336, 308, 504 and 506 of I.P.C. and Sec. 7 of Criminal Law Amendment Act, Police Station -Gopiganj, District - Bhadohi, till conclusion of trial. PROSECUTION STORY: