YASHODA NAND SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The abovementioned three bail applications are intertwined, therefore, they have been heard together and are being disposed of by this common order. The three bail applications are connected to each other as is apparent from the F.I.R. itself. The said F.I.R. was lodged at the Police Station Civil Lines, Rampur and the single F.I.R. related to Case Crime No. 613 of 2010 under Sections 409 I.P.C., 614 of 2010 under Sections 25/27/35 Arms Act, 615 of 2010 under Sections 25/27/35 Arms Act and 616 of 2010 under Sections 25/27/25 Arms Act.

(2.) The applicant Yashoda Nand Singh is involved in Case Crime No. 613 of 2010 under Section 409, 413 and 120-B I.P.C., Police Station Civil Lines, Rampur and he is in jail in this case since 29.4.2010.

(3.) The applicant Vinesh is involved in Case Crime No. 613 of 2010 under Section 409, 413 and 120B I.P.C., Police Station Civil Lines, Rampur and is in jail in this case since 30.4.2010.