SANDEEP KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Sudhir Mehrotra, Shri Pulak Ganguly, learned counsels for the applicants and Shri Shivam Yadav, learned counsel for the informant as well as Shri V.K.S. Parmar, learned A.G.A. for the State.

(2.) Since these bail applications arise out of the same incident, they are being decided by this common order.

(3.) The present bail applications have been filed by the applicants in Case Crime No.511 of 2019, under Ss. 376-D, 342 and 506 I.P.C., Police Station Rohaniya, District Varanasi, with the prayer to enlarge them on bail.