JAI SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for applicant, learned Additional Government Advocate appearing on behalf of opposite party no.1 and Mr. Ashutosh Srivastava, learned counsel for opposite party no.2 whose power along with counter affidavit filed today is taken on record.

(2.) First Anticipatory Bail Application has been filed with regard to Case Crime no.261 of 2022, under Sec. 308, 325, 504 I.P.C., P.S. Phoolbehad, District Lakhimpur Kheri.

(3.) As per contents of first information report, the incident is said to have taken place on 7/6/2022 at about 10.00 a.m. when applicant allegedly attacked father of informant inflicting serious injuries upon him