VIKAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned A.G.A. informs that he has procured complete instructions in the matter including upto date/complete case diary and charge sheet has also been submitted.

(2.) Heard learned counsel for the accused-applicant as well as learned A.G.A. for the State and perused the record.

(3.) This bail application has been moved by the accused/applicant- Vikas for grant of bail, in Case Crime No. 104/2023, under Ss. 143, 147, 323, 304 I.P.C., Police Station- Sohramau, District- Unnao, during trial.