PRAMOD Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed today on behalf of the applicants is taken on record.

(2.) Heard Sri Ajay Singh Sengar Advocate holding brief of Sri Sanjay Singh Sengar, learned counsel for the applicants; Sri Rupendra Kumar Advocate holding brief of Sri Santosh Kumar Verma, learned counsel for the informant and Dr. S. B. Maurya, learned AGA-I for the State.

(3.) The present anticipatory bail application has been filed on behalf of the applicants in S.T. No. 73 of 2023, complaint Case Crime No. 3 of 2023, under Ss. 387, 392, 504, 506 IPC, Police Station Madhogarh, District Jalaun, with a prayer to enlarge him on anticipatory bail during trial.