INDRAPAL Vs. STATE OF U. P.

JUDGEMENT

(1.) The case is called out.

(2.) Heard learned counsel for the applicant Sri Amar Nath Dubey, Advocate and learned A.G.A. for the State Sri Raveesh Chandra Mishra through video conferencing and perused the record.

(3.) The present bail application is filed on behalf of the accused- applicant involved in Case Crime No.296 of of 2020 under Ss. 302, 307, 324, 109, 120-B, 34 I.P.C., Police Station - Raniganj, District- Pratapgarh.