MOHD. SHAMSUDDIN KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramakar Shukla, the learned counsel for the applicants, Sri Anurag Verma, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed seeking release of the applicants on bail in Case Crime No. 159 of 2022, under Ss. 147, 148, 504, 506, 308, 427, 324, 325 IPC, Police Station Bandhuakalan, District Sultanpur.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 13/7/2022 against 11 named persons, including the applicants, alleging that all the applicants entered the informant house and beaten up the informant and his family members. 9 persons from the side of the informant have received injuries in the incident and 4 persons from the side of the applicants also got injured in the incident, regarding which an FIR was lodged from the side of the applicants, prior to lodging the instant FIR, which was registered as FIR No. 157 of 2022 against 8 persons.