LAWS(ALL)-2024-9-246

PRADEEP KUMAR Vs. STATE OF U.P.

Decided On September 02, 2024
PRADEEP KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Matter is taken up in the revised call.

(2.) By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No. 427 of 2021 at Police Station Maudarwaja District Farrukhabad under Ss. 302/34 I.P.C. The applicant is in jail since 29/7/2024.

(3.) The bail application of the applicant was rejected by the learned trial court on 1/8/2024.