JAVED Vs. STATE OF U.P.

JUDGEMENT

(1.) As both the bail applications arise from the same FIR, therefore, both are being disposed of by a common order.

(2.) None appeared on behalf of the informant in both the bail applications even in the revised call.

(3.) Heard Sri G.S. Chaturvedi, learned Senior Counsel assisted by Sri Indra Bhan Yadav and Sri Sudhir Agarwal, learned counsel for the applicants and Sri Manish Goyal, learned AAG assisted by Sri Vikas Sahay, learned AGA for the Staterespondent.