SATUL Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Akhilesh Kumar Mishra, learned counsel for the applicant and Sri Sunil Kumar, learned A.G.A. for the State and perused the record.

(3.) Applicant seeks bail in Case Crime No. 254 of 2024, under Ss. 108, 64(1), 115(2), 3(5) of BNS Police Station Shivali, District Kanpur Dehat, during the pendency of trial. PROSECUTION STORY: