AZAD KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. As informed by learned A.G.A., notice has been served to the informant on 5/11/2024.

(2.) Heard learned counsel for the applicant as well as Sri R.P. Patel, learned State Law Officer and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 520 of 2024, U/S 123, 64 B.N.S. and 3(2)V S.C./S.T. Act, Police Station Loni Boarder, District Ghaziabad, during the pendency of trial.