JEETU SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicant is taken on record.

(2.) Heard learned counsel for the applicant, Sri Sandeep Chaudhary, learned AGA for the State-respondents and perused the record.

(3.) This bail application has been moved on behalf of accused-applicant Jeetu Sharma seeking enlargement on bail in Case Crime No.236 of 2025, under Ss. 137(2) and 87 B.N.S., P.S.Farah, District Mathura.