ROSHAN LAL @ PARAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Matter taken up through video conferencing.

(2.) Heard Sri Pradeep Kumar Pandey, learned counsel for the applicant, Sri Dhiraj Singh and Sri Saumitra Dwivedi, Advocate holding brief of Sri Martand Singh, learned counsels for the first informant and Sri Phool Chandra Singh, learned A.G.A. for the State and perused the material on record.

(3.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant- Roshan Lal @ Paraha, seeking enlargement on bail during trial in connection with Case Crime No. 37 of 2020, under Sections 302, 201, 34 I.P.C., registered at Police Station Lalapur, District Allahabad.