AKASH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State and perused the record.

(2.) The applicant is in jail for an offence under Sections 323, 504 and 308 IPC.

(3.) It is urged that it is a cross case and both parties have received injuries and the applicant has not been assigned any role and similarly placed co-accused Kalua and Sannu have already been enlarged on bail.