KIRANDEEP Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavit filed by the learned counsel for the complainant today is taken on record.

(2.) Heard learned counsel for the applicant, learned AGA for the State and perused the material on record.

(3.) By means of this application, the applicant who is involved in case crime no. 757 of 2014, under Sections 420 and 376 IPC, P.S. Civil Lines, District Moradabad is seeking enlargement on bail during the trial.