MUNNESH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The High Court of Judicature at Allahabad by the impugned judgment and order dtd. 3/10/2023 has rejected the petitioner's prayer for bail.

(2.) The petitioner was arrested on 26/5/2018 in connection with a First Information Report [FIR] registered under Sec. 302, Indian Penal Code, 1860 [IPC].

(3.) The trial is in progress.