RISHIPAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri R.P.S. Chauhan, learned counsel for the applicants in both the bail applications who is present in Court, Sri Shiv Nath Singh, learned Senior counsel assisted by Sri Surya Bhan Singh, learned counsel on behalf of the first informant through video conferencing and Sri I.P.S. Rathore, learned AGA for the State who is also present in Court and perused the material on record.

(2.) These bail application under Section 439 of Code of Criminal Procedure have been filed by the applicants Rishipal Singh and Abhishek Alias Fota, seeking enlargement on bail during trial in connection with Case Crime No. 399 of 2019, under Sections 302, 120B IPC registered at P.S. Chhajlet, District Moradabad.

(3.) Vide order dated 26.08.2020 passed by this Court, office was directed to trace out a supplementary affidavit sent by the learned counsel for the applicants through e-mail to the nominated e-mail ID of the office of this Court as the same was not on record. As per office report dated 27.08.2020 a supplementary affidavit has been traced out and the same is placed on record which is bearing no. 3 of 2020. The compliance of the order dated 26.08.2020 has thus been done by the office.