JAI PRAKASH @ BANTI Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavit filed on behalf of the State today is taken on record.

(2.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 405 of 2013, u/s 8/20 N.D.P.S. Act (hereinafter referred as 'the Act'), Police Station- Kachwa, District- Mirzapur.

(3.) Heard learned counsel for the applicant and learned A.G.A.