RAVI KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

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

(3.) Applicant seeks bail in Case Crime No. 613 of 2024, U/S 69, 351(2) B.N.S., Police Station Tilhar, District Shahjahanpur, during the pendency of trial.