SARVESH Vs. STATE OF U.P.

JUDGEMENT

(1.) 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. 129 of 2022 under Sec. 452, 302 IPC, P.S. Shahjad Nagar, District Rampur.

(3.) As per contents of FIR, the incident is said to have taken place in the intervening night of 9/10/7/2022 when the applicant along with co-accused allegedly barged into the house of informant and burnt his wife by pouring kerosene over her due to property dispute.