SAURABH RATHAUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Suresh Kumar Gupta, learned counsel for the applicant, Sri P.K. Singh, learned counsel for the first informant and Sri J.K. Upadhyaya, learned A.G.A. for the State.

(2.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant- Saurabh Rathaur, seeking enlargement on bail during trial in connection with Crime No. 202 of 2018, under Sections 364, 302, 201 I.P.C., registered at P.S. Bilhaur, District Kanpur Nagar.

(3.) Learned counsel for the first informant has not filed any counter affidavit and states that he could not file the same inspite of being granted time twice for it. He states that the matter be heard and decided. The Court thus proceeds to hear the matter.