ASHISH MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) The Court convened through video conferencing.

(2.) Heard Shri Gopal Chaturvedi, learned Senior Counsel assisted by Ms. Saumya Chaturvedi, Salil Kumar Srivastava and B.M. Sahai, learned counsel for the applicant, Shri V.K. Shahi, learned Additional Advocate General assisted by Shri Prachish Pandey, learned A.G.A. for the State and Shri Shashank Singh, learned counsel for the complainant.

(3.) The present bail application has been filed by the applicant in F.I.R. No. 219 of 2021, under Ss. 147, 148, 149, 307, 326, 427/34 I.P.C., Sec. 30 of Arms Act and Sec. 177 of M.V. Act, Police Station Tikuniya, District Lakhimpur Kheri with the prayer to enlarge him on bail.