DEVESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. Supplementary affidavit filed today by the learned counsel for the applicant is taken on record.

(2.) Heard Smt. Abhilasha Singh, learned counsel for the applicant and Sri Jai Kishan, Advocate holding brief of Sri Vipin Kumar, learned counsel for the informant as well as Sri Ram Mohit Yadav, learned A.G.A. for the State and perused the material available on record.

(3.) Applicant seeks bail in Case Crime No. 149 of 2024, under Ss. 306, 452, 354 of I.P.C., Police Station - Kotwali Dehat, District - Etah, during the pendency of trial.