ABHAY PRATAP SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Learned AGA informs that in pursuance of order of this Court dtd. 13/7/2022 complete instruction as well as up to date case diary has been procured.

(2.) Heard Shri Jaibind Singh Rathour, learned counsel for the accused-applicant as well as learned A.G.A. for the State and perused the record.

(3.) This bail application has been moved by the accused/applicantAbhay Pratap Singh for grant of bail, in Case Crime No. 0034 of 2022, under Ss. 302, 120-B and 34 I.P.C., Police Station Mall, District Lucknow, during trial.