RAM PREM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri. Desh Mitra Anand Advocate, assisted by Sri. Utkarsh Anand Advocate, the learned Counsel for the applicants, Sri. Kuldeep Pati Tripathi, the learned Additional Advocate General, who is assisted by Sri. Rao Narendra Singh, the learned A.G.A.-I and Sri. Chinmay Shukla for the State.

(2.) By means of the present application, the applicants have prayed for grant of bail to them in Case Crime No. 105/2021 under Ss. 147, 148, 149, 308, 323, 325, 427, 452, 504 and 506 I.P.C., Police Station Nagram, District Lucknow.

(3.) The F.I.R. was lodged by the informant Rajaram at 14:04 on 5/5/2021 against four persons - (1) Ram Pal, (2) Sandeep, (3) Shyamlal and (4) Shyamdeo alleging that at about 7 a.m. on the aforesaid date, the aforesaid four named persons had abused and beaten up the informant with sticks and when his wife ran to save him, she was also beaten with a stick causing an injury on her head. The accused persons thrown away the goods of the informant shop and they had beaten up some other persons also.