ROHIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Dwivedi, the learned counsel for applicants and the learned A.G.A. for State.

(2.) Perused the record.

(3.) Instant application for bail has been filed by applicants-Rohit and Shyamsunder seeking their enlargement on bail in Case Crime No. 331 of 2023 under Ss. 304, 308, 323 I.P.C. Police Station-Tundla, District-Firozabad, during the pendency of trial.