FAIZI KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard learned counsel for the applicant as well as Sri Arun Kumar Mishra, learned A.G.A. for the State and also perused the record.

(3.) The present application for anticipatory bail has been filed for protection in regard to FIR/Case Crime No. 362 of 2019, under Ss. 147, 148, 149, 307, 323, 504, 324, 506, 336 I.P.C., P.S.- Prem Nagar, District- Bareilly.