YASHWANTI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Mary Puncha, learned counsel for the applicant, Sri R.S.Dubey, learned counsel for the informant and Dr.S.B.Maurya, learned AGA-I, for the State.

(2.) The instant bail application has been filed on behalf of the applicant with the prayer to release her on bail in Case Crime No.366 of 2024, under Ss. 115(2), 352, 351(3), 103(1) BNS, Police Station Belipar, District Gorakhpur during pendency of the trial.

(3.) FIR of the present case was lodged on 23/10/2024 against the applicant and her son, Raj Nishad under Ss. 115(2), 352, 351 (3) and 110 BNS and according to the FIR, on 22/10/2024 at about 7.00 PM in the evening without any reason applicant and her son started abusing the son of the informant and when he resisted then they caused injuries to him through sharp edged weapon (sabbal) due to which he sustained injuries and he has been admitted to the Hospital.