SHASHIDHAR GAURAV MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Compliance affidavit filed by learned AGA is taken on record.

(2.) Heard Sri Shailendra Singh, learned counsel for the applicant, Sri S.K. Ojha, learned A.G.A. for the State and A.K. Mishra, learned counsel for the complainant and perused the record.

(3.) The present bail application has been filed on behalf of the applicant in Case Crime No. 119 of 2022, under Sec. 306 of IPC, Police Station Kotwali, Prayagraj with the prayer to enlarge the applicant on bail.