MEENU TYAGI Vs. STATE OF U P

JUDGEMENT

(1.) All the aforesaid four bail applications arise out of same Case Crime Number, hence they are being decided together.

(2.) Criminal Misc. Bail Application No.16687 of 2012 has been filed by the applicant Meenu Tyagi, Criminal Misc. Bail Application No.7310 of 2012 has been filed by the applicants Dharmendra and Ravindra, Criminal Misc. Bail Application No.17936 of 2012 has been filed by the applicant Harveer and Criminal Misc. Bail Application No.18279 of 2012 has been filed by the applicant Boby @ Vineet Sharma, who are involved in Case Crime No.780 of 2011, under Sections 147, 302/34, 307, 427 and 120-B IPC, P.S. Kotwali Nagar, District Muzaffarnagar.

(3.) Heard Sri D.S. Mishra, learned counsel for the applicant Smt. Meenu Tyagi, Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Jag Narain, learned counsel for the applicants Dharmendra and Ravindra, Sri Imran Ullah, learned counsel for the applicant Harveer and Sri Zafar Abbas, learned counsel for the applicant Boby @ Vineet Sharma and Sri J.P. Singh, learned counsel for the informant as well as learned AGA and perused the record.