KRISHNA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Ravi Pandey, learned counsel for the applicant and Sri Rajiv Kumar Singh, learned counsel for the informant as well as Sri R.P. Patel, learned State Law Officer and perused the material available on record.

(3.) Applicant seeks bail in Case Crime No. 520 of 2020, under Ss. 147, 148, 149, 302, 120-B, 364 & 506 of I.P.C., Police Station - Tappal, District - Aligarh, during the pendency of trial. PROSECUTION STORY: