JITENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court is convened through video conferencing.

(2.) Heard Shri Jadu Nandan Yadav, learned counsel for the applicant, learned A.G.A. through video conferencing and perused the record.

(3.) The applicant has approached this Court by way of filing the present Criminal Misc. Bail Application seeking enlargement on bail in Case Crime No. 234 of 2020, under Ss. 323, 504, 306 IPC, Police Station - Thathiya, District - Kannauj after rejection of his Bail Application, vide order dtd. 9/12/2020, passed by Sessions Judge, Kannauj.