SHAMIM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Mohd. Nadeem, learned counsel for the applicant, Sri Deepak Singh, learned counsel for the informant and Dr. S.B. Maurya, learned AGA-I for the State.

(2.) The instant bail application has been filed seeking release of the applicant on bail in Case Crime No. 632 of 2024, under Ss. 191(2), 191(3), 109(1), 190, 352, 351(3), 118(1) B.N.S., Sec. 11 Animal Cruelty Act and Sec. 4/25 Arms Act, Police Station Bahjoi, District Sambhal during pendency of the trial.

(3.) FIR of the present case was lodged against applicant and six others and according to the FIR due to the assault made by applicant and other accused persons through sharp edge weapon informant and five others sustained injuries.