SUHAIL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material placed on record.

(2.) The present bail application under Sec. 438 Cr.PC. has been filed seeking anticipatory bail in case crime No. 395 of 2019, under Sec. 307/504/506 of the IPC, Police Station Shahabad, District- Hardoi.

(3.) From perusal of the order sheet, it appears that on 14/11/2024, following order was passed wherein the present applicant has been granted interim anticipatory bail: