YOGESH AHIRWAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Pandey Balkrishna, learned counsel for the applicant and Sri Rajendra Prasad Singh, learned State Law Officer for the State and perused the record.

(3.) Applicant seeks bail in Case Crime No.82 of 2024, under Ss. 376(1), 506 I.P.C., Police Station- Mahila Thana, District Jhansi, during the pendency of trial.