PINTU Vs. STATE OF U. P.

JUDGEMENT

(1.) By means of the bail application the applicant has prayed to be enlarged on bail in Complaint Case No.10746 of 2021 at Police Station-Bilsi, District-Budaun under Ss. 120-B, 302, 201 IPC. The applicant is in jail since 11/6/2021.

(2.) The bail application of the applicant was rejected by the learned trial court on 12/7/2023.

(3.) The following arguments made by Shri Ravindra Sharma, learned counsel on behalf of the applicant, which could not be satisfactorily refuted by Shri Braham Singh, learned counsel for the informant and Shri Paritosh Kumar Malviya, learned AGA-I from the record, entitle the applicant for grant of bail: