IRFAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and Sri Ashok Kumar Singh, learned counsel appearing for the complainant.

(2.) This bail application has been filed to enlarge the applicant on bail in Case Crime No. 94 of 2022, under Ss. 147, 148, 504, 307, 354Kha, 324 IPC, Police Station Simbhawali, District Hapur.

(3.) As per the prosecution version, at about 8.00 pm, the complainants were returning back to their house raising slogan of 'Jai Sri Ram', near the house of Yasin, the applicant's side started abusing them, when they protest the same, they were beaten by the 'batt' of 'tamancha', 'balakati' and 'iron rod'.