RASHID Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed in Court today explaining the criminal history of one case of the applicant, the same is taken on record

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

(3.) Applicant has moved the present bail application seeking bail in Case Crime No. 40 of 2015 under Sections 147, 148, 149, 302, 307 I.P.C., P.S. Indirapuram, District Ghaziabad.