SONI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Rajiv Dhar Dwivedi, learned AGA apprised the Court that he has received the instructions, therefore, the instant anticipatory bail application may be finally, disposed off.

(2.) Heard Ms. Muskan Pandey, learned counsel for the applicant and Sri Rajiv Dhar Dwivedi, learned A.G.A. for the State- respondent.

(3.) The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No. 211 of 2023, under Ss. 323, 504, 506, 307 IPC, Police Station Bankata, District Deoria, with a prayer to enlarge her on anticipatory bail, till the conclusion of trial.