HARSH MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Manish Nath Tripathi, learned counsel for the informant, as well as learned A.G.A. for the State and perused the record.

(2.) The accused applicant Harsh Mishra is involved in Case Crime No.176 of 2025 under Ss. 115(2), 352, 351(3), 74, 70(1), 127(2) of B.N.S., Police Station Surauli, District Deoria.

(3.) The Criminal Misc. Bail Application No. 37518 of 2025 (Abhishek Mishra Vs. State of U.P.) has been filed by the co-accused namely, Abhishek Mishra, arising out of same crime number as well as same Ss. , which has been allowed by this Court vide order dtd. 11/11/2025. The order dtd. 11/11/2025 reads as under:-