MAHAVEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Bhanu Prakash Verma, learned counsel for applicant, learned A.G.A. for State and Mr. Bindeshwari Prashad Mishra, Avocate, who has filed his vakalatnama on behalf of first informant in Court today, which is taken on record.

(2.) Perused the record.

(3.) This bail application has been filed by applicant-Mahaveer seeking his enlargement on bail in Case Crime No.681 of 2021 under Sec. 306 I.P.C., Police Station-Kosi Kalan, District-Mathura during pendency of trial.