MUKESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

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

(3.) Applicant seeks bail in Case Crime No. 174 of 2024, under Ss. 376 I.P.C. and Sec. 49 of B.N.S., Police Station Kemari, District Rampur, during the pendency of trial.