JUDGEMENT
SIDDHARTH, J. -
(1.) List revised. No one appears on behalf of the informant despite putting appearance.
(2.) Heard Shri Vidhu Bhushan Singh and Shri Rudra Pratap Pandey, learned counsel for the applicant as well as the learned AGA for the State and perused the material placed on record.
(3.) The instant bail application has been filed on behalf of the applicant, Yogendra Kumar Yadav @ Babli with a prayer to release him on bail in Case Crime No. 307 of 2017, under Sections 364-A, 120-B, 216-A, 368 IPC, Police Station Kotwali, District- Jhansi, during pendency of trial.;
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