RAJA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today, is taken on record.

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

(3.) The instant anticipatory bail application has been moved by the applicant for enlarging him on bail in Case Crime No. 191 of 2022, under Ss. 307, 120-B I.P.C., Police Station- Chandpa, District- Hathras, during pendency of trial.