LAWS(ALL)-2024-11-32

AMIT KUMAR KUSHWAHA Vs. STATE OF U.P.

Decided On November 07, 2024
Amit Kumar Kushwaha Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Matter is taken up in the revised call. By means of the bail application, the applicant has prayed to be enlarged him on bail in Case Crime No.14 of 2024 at Police Station- Gauri Bazar, District- Deoria under Ss. 302, 120-B I.P.C & Sec. 4/25 Arms Act. The applicant is in jail since 12/1/2024.