SUNIL Vs. STATE OF U.P.
LAWS(ALL)-2021-9-24
HIGH COURT OF ALLAHABAD
Decided on September 15,2021

SUNIL Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

ALOK MATHUR,J. - (1.)Heard learned counsel for the applicant and learned A.G.A for the State of U.P. and perused the record.
(2.)The present bail application has been filed on behalf of the applicant in Case Crime No.140 of 2021, under Sections 34, 323, 325, 504, 506, 304 I.P.C., Police Station Hariyavan, District Hardoi, with the prayer to enlarge him on bail.
(3.)Learned counsel for the applicants has submitted that the incident was taken place on 15.05.2021 and the F.I.R. in question was lodged by Chaman Kushwaha (son of Anant Ram Kushwaha) on 15.05.2021 at 19:43 hours with the allegations that the applicants and 10 named persons along with 7-8 unknown persons had assaulted the parents and brother of the informant, and the villagers intervened and save them. He also submitted that general allegations have been levelled against the applicant and the specific role has been assigned to co-accused Deep Singh in the statement of witnesses.


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