HONBLE ALI ZAMIN,J. - (1.) Counter affidavit filed 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.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No.111 of 2020, under Section 379, 411, 413 IPC and Section 3 of Prevention of Damage to Publi Property Act, 1984, P.S. Garautha, District Jhansi.;