Barkat Ali Zaidi, J. - (1.) The accused-applicant Keshav Nishad was initially charged under sections 363, 366 and 506, I.P.C. which were later on altered under sections 363 and 506, I.P.C.
(2.) He has come for bail here.
(3.) Hard Sri B.K. Tripathi, Advocate for the applicant and Sri N.D. Rai, Additional Government Advocate for the State.;