VINOD KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Vinay Kumar Singh Chandel, Advocate has filed his Vakalatnama on behalf of informant, which is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for the informant, 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. 364 of 2019, under Sections 302, 120B and 34 I.P.C., P.S. Rohania, district-Varanasi, is seeking enlargement on bail during the trial.