SHAHJAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned A.G.A informs that he has procured complete instructions in the matter including complete case diary and the charge sheet has been submitted in this case on 7/12/2021.

(2.) Heard Shri Manoj Kumar Singh, learned counsel for the applicants as well as learned A.G.A. for the State and perused the record.

(3.) The present anticipatory bail application has been moved by the accused/applicants- Shahzad @ Mohammad Sajjad and Peena @ Shama Begam in Case Crime No. 199 of 2021, under Ss. 306, 506 IPC, Police Station Malhipur, District Shrawasti, with the prayer to enlarge her on anticipatory bail as she is apprehending arrest in the above-mentioned case.