NAINA ANANDJEE Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Praveen Kumar Singh, learned counsel submits that he has filed his power on behalf of the informant in the Registry of this Court but his name could not be shown in the cause list.

(2.) Sri Imran Khan, learned AGA, for the State, apprised the Court that he has received the instructions, therefore, the instant anticipatory bail application may be finally disposed off.

(3.) Heard Ms. Aakashi Agarwal, learned Advocate holding brief of Sri Rahul; Agarwal, learned counsel for the applicant, Sri Praveen Kumar Singh, learned counsel for the informant and Sri Imran Khan, learned AGA, for the State.