MUKESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar and Sri Girijesh Kumar Gupta, learned counsels for the applicants and Sri Naveen Kumar Srivastava, learned counsels for the informant, as well as, Sri Om Prakash Dwivedi, learned A.G.A. for the State.

(2.) All the four anticipatory bail applications are heard together with the consent of learned counsels for the respective parties and are being decided by a common judgment and order.

(3.) Present Anticipatory Bail Applications are preferred with the common prayer to grant anticipatory bail to applicants ' Mukesh s/o Buddhu, Nitin s/o Raju, Tusar s/o Sripal, Shiva s/o Sripal, Tusar @ Tushar Tomar s/o Mukesh @ Mukesh Tomar, Amit @ Dhoni @ Amit Tomar s/o Surendra @ Surendra Singh, Vikas s/o Mukesh, Umesh s/o Deshpal, Deepak s/o Munipal, Sonu s/o Satveer, Kapil s/o Ompal, Rahul s/o Chandar @ Chandrapal Singh and Ashish @ Deepak s/o Surendra (13 in number) in Case Crime No. 0206 of 2024 under Ss. 147, 148, 149, 452, 352, 307, 323, 325, 324, 504, 506, 427 I.P.C., Police Station ' Pilkhua, District - Hapur.