VANDANA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Pawan Kumar Srivastava, holding brief of Sri Santosh Kumar Tiwari, learned counsel for the applicant and Sri Sanjeev Kumar Yadav, learned counsel for the informant as well as Sri Deepak Kumar Singh , learned A.G.A. for the State and perused the record.

(3.) Applicant seeks bail in Case Crime No. 205 of 2024, under Ss. 452, 323, 307, 147, 149, 504, 506, 302 I.P.C., Police Station Gola, District Gorakhpur, during the pendency of trial.