AJAY KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out through video conferencing.

(2.) Learned counsel for the bail-applicant Sri Atul Verma, Advocate and learned A.G.A. for the State Sri Prem Praksh, Advocate are connected through video conferencing in virtual hearing of the case.

(3.) The present bail-application is moved on behalf of accused-applicant-Ajay Kumar, who is involved in Case Crime No.0117/2018, under Sections 323, 427, 328, 376, 504, 506, 354-D, 392, 406 of I.P.C. and Section 67 of Information Technology Act, registered at Police Station Mahila Thana Hazaratganj, District Lucknow.