SARVJEET PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today by the learned counsel for the applicant is taken on record.

(2.) Heard Sri Pawan Giri, Advocate holding brief of Sri Rajesh Prasad, learned counsel for the applicant and Sri Jai Kishan Chaurasiya, learned A.G.A. for the State and perused the material available on record.

(3.) Applicant seeks bail in Case Crime No. 02 of 2024, under Ss. 376, 452, 504, 506 of I.P.C., Police Station - Pakri, District - Ballia, during the pendency of trial.