FIROZ Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. None is present on behalf of informant to press this applicant, though learned counsel for the applicant and learned A.G.A. are present.

(2.) Heard Sri I.K. Chaturvedi, learned Senior Advocate assisted by Sri G.S. Srivastava, learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.

(3.) By means of this application, the applicant who is involved in Case Crime No. 187 of 2019, under Sections 302 and 201 I.P.C., P.S. Mawana, district-Meerut, is seeking enlargement on bail during the trial.