LAWS(ALL)-2021-9-151

KAMLESH YADAV Vs. STATE OF U.P.

Decided On September 08, 2021
KAMLESH YADAV Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The present bail application under Sec. 439 of the Code of Criminal Procedure purports to have been filed on behalf of the applicants Kamlesh Yadav and Rajesh Chauhan in Case Crime No. 104 of 2020, under Ss. 328, 302 IPC, Police Station Bahariyabad, District Ghazipur who are stated to be in jail since 9/4/2021.

(2.) Sri Abhishek Kumar, Advocate (Advocate Roll No. A/A-0060/2012) has appeared in the matter.

(3.) No one appears on behalf of the applicants to press this bail application even when the matter has been taken up in the revised list.