BEBY Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Heard learned counsel for the applicant-accused, learned A.G.A. for the State and perused the record.

(3.) The present bail application has been filed by the applicant-accused in case crime No.405 of 2023, under Ss. 302, 201, 120-B IPC, police station Bichhanwa, District Mainpuri with the prayer to enlarge the applicant on bail.