PAWAN KUMAR VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Gopal Swaroop Chaturvedi, Senior Advocate, assisted by Sri Shishir Tandon Advocate, the learned counsel for the applicant, Sri Dinesh Kumar Srivastava Advocate, the learned AGA for the State, Sri Rajeev Sawhney Advocate, the learned counsel for the informant and perused the record.

(2.) The instant application has been filed by the applicant seeking his release on bail in Case Crime No.41 of 2021, under Ss. 307, 436, 325, I.P.C. and Sec. 7 of the Criminal Law Amendment Act, Police Station Pheel Khana, District Kanpur Nagar.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged by the informant Ashish Kumar Jain on 21/7/2021 at 14.44 hours against the applicant Pawan Kumar Verma and his son Anand Verma, alleging that both the accused persons had assaulted the informant's nephews Tarun Jain and Rahul Jain on the same day at 10.30 a.m. with sharp edged weapons with intention to kill them and the accused persons also tried to put their house on fire. The FIR further states that the nephews of the informant were admitted to a hospital by the police.