KULDEEP Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Amit Kumar Gaur, learned counsel for the applicants and Sri Rajeev Upadhyay, learned counsel for the informant as well as Sri Ashwani Kumar Tripathi, learned A.G.A. for the State and perused the material available on record.

(3.) Applicants seek bail in Case Crime No. 65 of 2024, under Sec. 302 of I.P.C., Police Station - Mohammdabad, District - Farrukhabad, during the pendency of trial.