NAFEES AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Bal Keshwar Srivastava and Shri Trideep Narayan Pandey, the learned counsel for the applicant and Shri Alok Kumar Tiwari, the AGA for the State.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in Case Crime No.34 of 2025 under Ss. 110, 191(2), 191(3), 115(2), 352, 351(2), 351(3), 109, 103(1), 118(1) of B.N.S. registered at Police Station- Kudwar, District- Sultanpur.

(3.) The learned AGA has raised a preliminary objection that a co-accused person has been granted a regular bail by the Session Judge and, therefore, the applicant should also file an application for regular bail.