LAWS(ALL)-2023-8-12

KANWAR PAL Vs. STATE OF U.P

Decided On August 18, 2023
KANWAR PAL Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Heard Sri Inder Pal Singh Tomar, learned counsel for applicant and Sri Kuldeep Singh Tomar, learned counsel for the informant as well as Sri Sunil Kumar, learned A.G.A. for State and also perused the material available on record.

(2.) The present application for anticipatory bail has been filed for protection in regard to FIR/Case Crime No. 262 of 2022, under Ss. 147, 148, 149, 307 and 504 of I.P.C., P.S.- Khatauli, District- Muzaffar Nagar.

(3.) At the very outset, learned counsel for the applicant has claimed parity with co-accused Nitin Rathi, who has been granted interim protection by another Bench of this Court vide order dtd. 4/4/2023 passed in Criminal Misc. Anticipatory Bail Application u/s 438 Cr.P.C. No. 3367 of 2023.