NAVJOT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed today in the Court, the same is taken on record.

(2.) Heard Sri Vimlendu Tripathi, learned counsel for the applicant, Sri Awaish Khan, Advocate holding brief of Sri Nasira Adil, learned counsel for the informant and learned A.G.A for the State of U.P. as well as perused the record.

(3.) The present bail application has been filed on behalf of the applicant in Case Crime No.72 of 2022, under Ss. 498-A, 304-B, 504 I.P.C. and Sec. 3/4 D.P. Act, Police Station- Khajuriya, District- Rampur with the prayer to enlarge him on bail.