AKRAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed today on behalf of the applicants is taken on record.

(2.) Heard Sri Rahul Singh Dahiya and Sri Vijay Bahadur Yadav, learned counsels for the applicants, Sri S.M. Khan, learned counsel for the informant and Sri Shatruhan Yadav, learned AGA for the State.

(3.) The instant bail application has been filed seeking release of the applicants on bail in Case Crime No. 203 of 2024, under Ss. 191(2), 115(2), 105 B.N.S., Police Station Ahmadgarh, District Bulandshahr during pendency of the trial.