BHAGWAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. None has appeared to press it for the applicant. Sri R.P., learned AGA is present for the State. Under the circumstances, I myself have perused the record.

(2.) The present application for anticipatory bail has been filed for protection in regard to FIR/Case Crime No.321 of 2019, under Ss. 147, 506, 384, 452, 354, 323 I.P.C., Police Station- Prem Nagar, District- Bareilly.

(3.) The instant anticipatory bail application was filed in the year 2019. None was present to press the instant application on 24/1/2024 and so is the case today.