SHAHZAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Shivangi Singh, learned counsel for the applicant and Shri Paritosh Kumar Malviya, learned AGA-I for the State.

(2.) By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No. 34 of 2021 at Police Station Haldaur District Bijnor under Ss. 147, 148, 149, 302, 506 IP.C and Sec. 7 of Criminal Law Amendment Act. The applicant is in jail since 6/2/2021.

(3.) The bail application of the applicant was rejected by learned trial court on 29/6/2022.