JAY KANT BAJPAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nazrul Islam Jafri (Senior Advocate) assisted by Sri Deepak Singh and Sri Shiva Kant Dixit, learned counsel for the applicant, Sri Manish Goyal, learned Additional Advocate General assisted by Sri Abhijeet Mukherjee for the State.

(2.) Perused the record.

(3.) Present bail application has been filed on behalf of the applicant Jay Kant Bajpai @ Jay in Case Crime No. 192 of 2020, under Ss. 147, 148, 149, 332, 353, 333, 307, 302, 396, 412, 120-B, 34, 504, 506 of I.P.C.; Sec. 7 of the Criminal Law Amendment Act and Sec. 3/4 of Explosive Substance Act, Police Station Chaubeypur, District Kanpur Nagar with the prayer to enlarge him on bail during the trial.