SIDDHARTH VARMA,J. - (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) The instant anticipatory bail application has been filed on behalf of the applicant, Sachin Saini, with a prayer to release him on bail in Case Crime No.889 of 2020, under Section-452, 323, 504, 506 IPC , Police Station- Khurja Nagar, District- Bulandshahar, during pendency of trial.
(3.) Prior notice of this bail application was served in the office of Government Advocate and as per Chapter XVIII, Rule 18 of the Allahabad High Court Rules and as per direction dated 20.11.2020 of this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 8072 of 2020, Govind Mishra @ Chhotu Versus State of U.P., hence, this anticipatory bail application is being heard. Grant of further time to the learned A.G.A as per Section 438 (3) Cr.P.C. (U.P. Amendment) is not required.;