AVNEESH ALIAS BILLU Vs. STATE OF U. P

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Amit Kumar Singh, learned counsel for the applicant and Sri R.P. Patel, learned State Law Officer and perused the record.

(3.) Applicant seeks bail in Case Crime No. 330 of 2024, under Ss. 64, 351(3) of B.N.S. and Sec. 3/4 of D.P. Act and Sec. 67A of I.T. Act, Police Station Bakewar, District Etawah, during the pendency of trial. PROSECUTION STORY: