ROSHAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Rejoinder affidavit filed by learned counsel for the applicant today in the Court, is taken on record.

(2.) Heard Mr. Shiv Babu Dubey, learned counsel for the applicant, Mr. K.P. Pathak, learned counsel for the State and perused the material on record.

(3.) The instant bail application has been filed on behalf of the applicant, Roshan Singh with a prayer to release him on bail in Case Crime No. 531 of 2023, under Ss. 419, 420, 467, 468, 471 I.P.C., Police Station-Kotwali Nagar, District-Banda, during pendency of trial.