MRIDULA ANAND Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vijay Dixit, learned counsel for the applicant, Sri Jayant Singh Tomar, the learned A.G.A.-I for the State, Sri Ram Saran Awasthi, the learned counsel for the informant and perused the records.

(2.) This is the third application seeking release of the applicant on bail in Case Crime No. 16 of 2015, under Ss. 147, 148, 149, 364, 302, 201, 216 IPC, Police Station Badosarai, District Barabanki.

(3.) Second application was rejected by means of an order dtd. 29/5/2023 after taking into note the fact that the statement of PW-1 was being recorded and it had not been concluded till that time.