DEVENDRA BAHADUR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dheeraj Awasthi, the learned counsel for the applicant, Sri Akhilesh Kumar Vyas, 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 an FIR bearing Case Crime No. 373 of 2021, under Ss. 308, 325, 323, 504, 506 IPC, Police Station Maurawan, District Unnao.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 20/8/2021 against four persons, including the applicant, alleging that because of an old animosity all the accused persons had beaten up the informant and his family members with sticks, causing injuries to four persons.