SANTOSH JAISWAL Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Heard Sri Prateek Mishra, learned counsel for the applicant and Sri Imran Khan, learned AGA for the State.

(3.) The instant bail application has been filed seeking release of the applicant on bail in Case Crime No. 231 of 2024, under Ss. 8/21 N.D.P.S. Act, Police Station Vindhyachal, District Mirzapur during pendency of the trial.