KRISHNA RATHOR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The case is called out.

(2.) Learned counsel for the bail applicant, Sri Vaibhav Srivastava, Advocate assisted by Sri Suyesh Pradhan, Advocate and learned A.G.A. for the State, Sri Ajay Kumar Singh Tomar, Advocate are physically present in the Court.

(3.) The present bail application is moved on behalf of accused-applicant Sri Krishna Rathor, involved in Case Crime No.511 of 2021, under Section 304 of the I.P.C., registered at Police Station Sandana, District Sitapur.