LAWS(ALL)-2022-7-17

ASHISH MISHRA @ MONU Vs. STATE OF U.P.

Decided On July 26, 2022
Ashish Mishra @ Monu Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri G.S. Chaturvedi, learned Senior Counsel, connected through Video Conferencing, assisted by Sri Salil Kumar Srivastava, Sri B.M. Sahai, Sri Prabhu Ranjan Tripathi and Sri Rahul Srivastava, learned Advocates for the applicant and Sri Amarjeet Singh Rakhra, learned counsel assisted by Sri Shashank Singh, Sri Vivek Rai and Ms. Anumita Chandra, learned Advocates appearing for one of the victims, Jagjeet Singh as well as Sri Vinod Kumar Shahi, learned Additional Advocate General, assisted by Sri Prachish Pandey, learned AGA for the State.

(2.) Applicant seeks bail in Case Crime No. 219 of 2021, under Ss. 147, 148, 149, 307, 326, 427, 34, 302, 120-B IPC, Sec. 30 Arms Act, 1959 and Sec. 177 Motor Vehicles Act, 1988, Police Station Tikuniya, District Lakhimpur Kheri, during the pendency of trial.

(3.) The counter affidavits filed on behalf of the victim as well as the State and the rejoinder affidavits are already on record. The written submissions filed by the parties at the conclusion of arguments are also taken on record.