VEERBALA YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) List has been revised. Supplementary affidavit filed by learned counsel for the applicant is taken on record.

(2.) Heard Sri Manish Tiwari, learned Senior Advocate, assisted by Sri Atharva Dixit, learned counsel for the applicant, Sri Rajiv Lochan Shukla, learned counsel for the informant as well as Ms. Ifrah Islam, learned State Law Officer and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 289 of 2024, u/S 103(1), 238(B), 324(6), 3(5), 127(6) of B.N.S., 2023, Police Station Mainather, District Moradabad, during the pendency of trial.