RAJEEV YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Arun Sinha, the learned counsel for the applicant, Sri Jayant Singh Tomar, learned Additional Government Advocate-I for the State, Shri Sanjay Shankar Pandey, learned counsel for the informantcomplainant, and perused the records.

(2.) The learned Counsel for the applicant has filed 'Rejoinder affidavit/reply to the complainant's supplementary affidavit' which is taken on record.

(3.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 063 of 2024, under Sec. 302/34 I.P.C. registered at Police Station Cantt., District Ayodhya.