KUNWAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manoj Kumar, learned counsel for the applicant, Sri Gopal Verma along with Sri Sharad Kumar, learned counsels for the first informant and Sri Sanjay Singh, learned A.G.A. for the State and perused the material on record.

(2.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant, Kunwar Singh, seeking enlargement on bail during trial in connection with Case Crime No. 319 of 2019, under Sections 302, 504 I.P.C., registered at P.S. Gola, District Gorakhpur.

(3.) Learned counsel for the applicant has served a copy of the rejoinder affidavit today in the Court to the learned counsel for the first informant in reply to his counter affidavit. He is directed to file the same in the office within a week from today. If any such rejoinder affidavit is filed, the office shall restore the same and place it in the file of the present case and make a note of the same in the order sheet.