PAWAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Sikandar Khan, the learned counsel for applicant and the learned A.G.A. for State.

(2.) Perused the record.

(3.) This is a repeat application for bail filed by applicant-Pawan seeking his enlargement on bail in Case Crime No. 102 of 2022, under Sec. 306, 506 IPC, Police Station- Ahar, District Bulandshahr during the pendency of trial.