SHAFEEQ Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Heard Sri Irshad Ahmad, learned counsel for the applicant and Sri Rajeev Dhar Dwivedi, learned AGA for the State.

(3.) The instant bail application has been filed seeking release of the applicant on bail in Case Crime No. 185 of 2024, under Ss. 395, 412 IPC, Police Station Milak, District Rampur during pendency of the trial.