Mohd. Faiz Alam Khan - (1.) Rejoinder affidavit filed on behalf of accused-applicant today in Court is taken on record.
(2.) Heard learned counsel for the applicant and learned AGA for the State, Shri S.N. Tilhari, Advocate as well as perused the record.
(3.) The instant bail application has been filed by applicant- Shekh Ali Akbar for grant of bail in Case Crime No. 01 of 2018, under Section 121-A IPC and Section 18 of UA(P) Act, 1967, relating to Police Station A.T.S. Sadar, Lucknow.;