GOSIA Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Abhishek Pandey, learned Advocate holding brief for Sri Anand Kumar, learned counsel for applicants and Sri Ranveer Singh, learned counsel for the informant as well as Sri Sunil Kumar, learned A.G.A. for State and also perused the material available on record.

(3.) The present application for anticipatory bail has been filed for protection in regard to FIR/Case Crime No. 250 of 2023, under Ss. 147, 452, 323, 504, 506, 308 I.P.C., P.S.- Bhagatpur, District- Moradabad.