KUSUM DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Daya Shankar Mishra, learned Senior Counsel assisted by Sri Abhishek Kumar Mishra, learned counsel for the applicants, Sri Ved Prakash Shukla, learned counsel for the informant and Sri Sunil Kumar, learned A.G.A. for the State as well as perused the material placed on record.

(3.) The present anticipatory bail application has been filed on behalf of the applicants in Case Crime No.75 of 2022, under Sec. 306 IPC at Police Station- Naini, District Prayagraj with a prayer to enlarge them on anticipatory bail. PROSECUTION STORY: