LAUNGSHREE Vs. STATE OF U. P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Lokesh Kumar Dwivedi, learned counsel for the applicants, Sri Sanjay Singh, learned counsel for the first informant, Sri Ajay Singh, learned AGA-I for the State and perused the material on record.

(3.) This bail application under Sec. 483 BNSS has been filed by the applicants Smt. Laungshree and Kishorilal, seeking enlargement on bail during trial in connection with Case Crime No. 231 of 2024, under Ss. 85, 80(2) BNS and Sec. 3/4 D.P. Act, registered at P.S. Fatehabad, District Agra.