DHIRENDRA @ DHEERAJ TYAGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by the State. Taken on record.

(2.) Heard Sri R.P. Singh and Sri Vivek Dhaka, learned counsel for the applicant; Sri Inder Pal Singh Tomar, learned counsel for the informant as well as Sri Nagendra Kumar Srivastava, Sri Manoj Kumar Dwivedi and Sri Ankit Shrivastav, learned AGA for the State and perused the material placed on record.

(3.) The instant bail application has been filed on behalf of the applicant - Dhirendra @ Dheeraj Tyagi with a prayer to release him on bail in Case Crime No. - 226 of 2018, under Sections - 147, 354, 307, 323, 302 I.P.C., Police Station - Babugarh, District - Hapur, during pendency of trial.