VAIBHAV SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Exemption Application is allowed.

(2.) A very shocking matter with a very disappointing impugned order has come up before us early in the morning today.

(3.) The petitioner has been denied regular bail by the High Court of Judicature at Allahabad in connection with Case Crime No.116 of 2017 registered with Police Station Cantt., District Gorakhpur, State of Uttar Pradent for the offence punishable under Ss. 147, 148, 149, 120-B, and 302 of the Indian Penal Code, 1860 (for short "IPC ") respectively.