ABHISHEK VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Atul Kumar, learned counsel for the applicant, Sri Arun Kumar Mishra, learned A.G.A. for the State and perused the record.

(3.) Applicant seeks bail in Case Crime No.549 of 2024, under Ss. 80(2), 85 B.N.S. and Sec. 3/4 D.P. Act, Police Station Shamli, District Shamli, during the pendency of trial.