FAHEEM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. S.S. Shukla, the learned counsel for applicant and the learned AGA for State.

(2.) This bail application has been filed by applicant, Faheem @ A.T.M. seeking his enlargement on bail in Case Crime No.33 of 2014, under Ss. 302, 201 IPC, Police Station Bilari, District Moradabad.

(3.) Perused the record.