SACHIN YADAV @ DEVA Vs. STATE OF U. P

JUDGEMENT

(1.) By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No. 55 of 2024 at Police Station Sikrara, District Jaunpur under Ss. 302, 34, 120B I.P.C. The applicant is in jail since 11/3/2024.

(2.) The bail application of the applicant was rejected by the learned trial court on 13/9/2024.

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