ASHISH KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dharmendra Kumar Trivedi, the learned counsel for the applicant, Sri Anurag Verma, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in Case Crime No. 200 of 2023, under Ss. 147, 323, 504, 506, 307 IPC, Police Station Jais, District Amethi.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 24/6/2023 against two named persons, not including the applicant, and four unknown persons, alleging that the accused persons had beaten up the informant with kicks and fists, at about 10;00 pm on 26/3/2023. The FIR alleges that the named accused persons had tried to strangulate the informant. In the medico legal examination report of the informant mentions complaint of pain at neck region, difficulty in swallowing, complaint of pain in right forearm and a hemorrhage in eye, all of which are simple in nature.