KAUSHALIYA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abhinav Kumar Pandey, learned counsel for the applicant, Sri Ajay Singh, learned counsel for the State and perused the material on record.

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant Kaushaliya Devi, seeking enlargement on bail during trial in connection with Case Crime No. 86 of 2020 (S.T. No. 148/2021), under Ss. 147, 148, 149, 302 IPC, registered at P.S. Kon, District Sonbhadra.

(3.) In compliance of the order dtd. 24/10/2024 and affidavit of compliance of the Superintendent of Police, Sonbhadra, District Magistrate, Sonbhadra and Additional Superintendent of Police, Sonbhadra/Nodal Officer has been filed by the State which are already on record. Perused the same.