LAWS(ALL)-2020-2-180

OMKAAR @ ABHISHEK Vs. STATE OF U.P.

Decided On February 11, 2020
Omkaar @ Abhishek Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Supplementary counter affidavit and supplementary rejoinder affidavit have been filed today which are taken on record.

(2.) Heard Sri Vinay Saran, learned Senior Counsel assisted by Sri Akash Tomar, learned counsel for the applicant, learned counsel for the first informant and the learned A.G.A. for the State.

(3.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant Omkaar @ Abhishek seeking enlargement on bail during trial in connection with Case Crime No. 747 of 2019, under Sections 147 , 148 , 149 , 302 , 120-B and 34 I.P.C., registered at P.S. Medical College, District Meerut.