DEEPAK KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This Court on 27/5/2026 passed the following order:-

(2.) Today, when the case has been called on, Learned AGA has stated that he has received instructions.

(3.) Learned counsel for the applicant has reiterated the submissions as recorded in the earlier order. Learned counsel for the applicant has further submitted that co-accused Chandan Sainik has been granted anticipatory bail by this Court in NABAIL No.4741 of 2026. The case of the applicant stands on a similar footing to that of the co-accused Chandan Sainik.