DEVENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit is taken on record. 1A. Heard learned counsel for applicant, learned Additional Government Advocate appearing on behalf of State and perused the record.

(2.) This first bail application has been filed with regard to Case Crime No.75 of 2022 under Ss. 147, 148, 149, 452, 323, 354B, 354, 302, 504, 506 I.P.C., P.S. Shergarh, District Mathura.

(3.) As per contents of first information report, the incident is said to have occurred on 18/3/2022 when the applicant allegedly misbehaved with mother of informant due to which informant, her father and other family members sought to save her but were beaten up by the applicant and co-accused by hockey and other sticks particularly on private parts and chest of father of first informant leading to his death.