RAHIS AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned AGA and perused the material available on record.

(2.) The present Anticipatory Bail Application has been filed with the prayer to grant anticipatory bail to the applicant - Rahis Ahmad and Mohammad Arif in Case No. 4364 of 2024 in Case Crime No. 78 of 2018 under Ss. 4/21 of Mine and Minerals Act and Sec. 3/4 of Damage to Public Property Act, Police Station - Swar, District - Rampur.

(3.) It is submitted by learned counsel for the applicants that applicant has not been served with the summons although the summoning order was passed on 15/10/2023. On 21/8/2024 this Court has passed the following order:-