MOHD. AZEEM Vs. STATE OF U. P.

JUDGEMENT

(1.) Rejoinder affidavit filed today by the counsel for the applicant is taken on record.

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

(3.) The present bail application under Sec. 438 Cr.PC. has been filed seeking anticipatory bail in case crime No. 0228 of 2021, under Sec. 420,467,468,506,120-B of the IPC, Police Station-Ahirauli, District-Ambedkar Nagar.