NOOR ALAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ram Lakhan Deobanshi, learned counsel for the applicant, Shri Pradeep Kumar, learned AGA for the State-respondent.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No.0258 of 2023, under Ss. 323, 504, 506, 304 I.P.C., Police Station Thariyaon, District Fatehpur, during pendency of the trial in the court below.

(3.) FIR of the present case was lodged on 14/9/2023 against applicant and three others and according to the FIR, on 2/9/2023 at about 4:00 in the afternoon applicant and other accused persons made assault upon the wife of the informant through wooden sticks and kicks and fists and due to the assault made by them, she sustained injuries and during treatment she died.