KRISHNA ALIAS KISHNA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mithilesh Kr. Shukla, learned counsel for the applicant, Sri D.P.S. Chauhan, learned A.G.A. and perused the record.

(2.) The instant bail application has been filed with a prayer to release the applicant on bail in Case Crime No. 278 of 2025, under Ss. 110, 115(2), 118(1), 352, 351(2) BNS, P.S. Shikohabad, District Firozabad, during the pendency of the trial.

(3.) This matter was heard on 13/10/2025 and again on 30/10/2025. In compliance of the order dtd. 13/10/2025 I.O of this case Mr. Faisal Khan (S.I.) and Dr. Ashwani Kumar Pachauri are present. On 13/10/2025 the following order was passed:-