- (1.) Supplementary affidavit filed in Court today, is taken on record.
(2.) Heard learned counsel for the applicant, learned counsel for the complainant and learned A.G.A. for the State.
(3.) The present bail application has been filed by the applicant in case crime No. 442 of 2015, under Sections 419, 420, 467, 468, 471 IPC, police station Nagina, District Bijnor with the prayer to enlarge him on bail.;