ABHISHEK TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the rejection of his bail. He has been in custody on account of his involvement for the offences punishable under Ss. 307, 308, 324, 326, 385, 323, Indian Penal Code read with 3(2)5, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act in FIR No. 148 of 2016, Police Station Barhaj, District Deoria, U.P. When this matter came up before this Court on 16/2/2018, the following order has been passed: "Learned counsel for the petitioner submits that all the co-accused have been released on bail. We direct the learned counsel appearing for the State to verify this fact and file its reply affidavit positively within three weeks. Post on 12/3/2018.

(3.) We make it clear that no request for further adjournment will be entertained for filing reply affidavit."