- (1.) Counter and rejoinder affidavits have been exchanged between the p ies.
(2.) Heard learned counsel for the applicant and learned A.G.A. for State as well as learned counsel for the first informant.
(3.) By means of aforesaid application, the applicant has prayed for grant of bail in case crime no. 213 of 2013, under sections 419, 420, 409, 506, I.P.C. Police Station Jaitpura district Varanasi.;