HARSHIT OBEROI Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Manish Tiwari, learned Senior Advocate assisted by Sri Prabhash Pandey, learned counsel for the applicant and Sri Mrityunjay Tiwari, learned counsel for the informant as well as Sri J.K. Chaurasia, learned State Law Officer and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 742 of 2024, U/S 384, 420, 323, 506, 354C, 376 IPC, Police Station Sikandra, District Agra, during the pendency of trial.