VIRENDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant 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 - Virendra in Case Crime No. 269 of 2024 under Ss. 341, 504, 307 I.P.C., Police Station - Amroha Dehat, District - J.P. Nagar (Amroha).

(3.) It is submitted by learned counsel for the applicant that previously the applicant had approached this Court and anticipatory bail was granted on 8/8/2024 by this Court in Anticipatory Bail Application No. 6991 of 2024 till submission of charge-sheet. Now the charge-sheet has been submitted and summoning order has been issued.