NAGENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Abhai Kumar Singh, learned counsel for the applicant, Sri Sunil Kumar, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No.430 of 2024, under Ss. 115(2), 64(1) B.N.S., Police Station- Chaubeypur, District- Varanasi, during the pendency of trial.