NARENDRA SAINI Vs. STATE OF U. P.

JUDGEMENT

(1.) Matter is taken up in the revised call. By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No. 27 of 2024 at Police Station Deoband, District Saharanpur under Ss. 302, 201/34, 120-B I.P.C. The applicant is in jail since 21/7/2024.

(2.) The bail application of the applicant was rejected by the learned trial court on 22/8/2024.

(3.) The following arguments made by Ms. Ifra Fatima, learned counsel on behalf of the applicant, which could not be satisfactorily refuted by Shri Chandan Agarwal, learned AGA-I from the record, entitle the applicant for grant of bail: