MOHD ASIF Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Mohit Singh, Advocate holding brief of Sri Subir Lal, learned counsel for the applicant, Sri Rajesh Kumar Rao, learned AGA for the State and perused the record.

(3.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant Mohd. Asif seeking enlargement on bail during trial in connection with Case Crime No. 105 of 2024, under Ss. 8 of Prevention of Corruption Act, 1988 and Sec. 186 I.P.C., registered at Police Station Munshiganj, District Amethi.