DATTU @ DATTARARYA S/O JYOTIBA SHASTRI Vs. STATE

JUDGEMENT

(1.) Petitioner/accused No.1 has filed this petition under Sec. 439 of Cr.P.C., praying to grant him bail in Crime No.290/2022 of Afzalpur Police Station registered for the offences punishable under Ss. 143, 147, 148, 341, 323, 324, 307, 504, 506 read with Sec. 149 of IPC.

(2.) Brief and relevant facts as set out in the FIR are as under:

(3.) Learned HCGP took notice of this petition and opposed the bail petition by filing a detailed objection statement.