RIYAZ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Gupta, learned counsel for the applicant, Sri Anish Kumar Upadhyay, learned A.G.A. for the State and perused the record.

(2.) Instant bail application has been filed with a prayer to release the applicant on bail during the trial in Case Crime No. 169 of 2025, under Sec. 152 BNS, Police Station- Bahjoi, District Sambhal.

(3.) Contention of learned counsel for the applicant is that as per the allegation made in the FIR, the applicant has posted following story through his Instagram ID;