- (1.) Supplementary affidavit filed on behalf of applicant in the Court today is taken on record.
(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.
(3.) By means of this application, the applicant who is involved in Case Crime No. 121 of 2019, under Sections 302 and 120B I.P.C., P.S. Thanabhawan, district-Shamli, is seeking enlargement on bail during the trial.;