WASEEM AKRAM Vs. STATE OF U. P.

JUDGEMENT

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

(2.) From perusal of the order sheet, it appears that on 24/10/2024, following order was passed wherein the present applicant has been granted interim anticipatory bail:

(3.) The instant anticipatory bail application has been filed on behalf of the applicant with the prayer to release him on 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.