KHUSHAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ram Raj Pandey, learned counsel for the applicant, Sri Arvind Kumar Mishra, 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. 317 of 2024, under Ss. 109, 351(2), 131, 191(2), 190 B.N.S., Police Station Doghat, District Baghpat during pendency of the trial.

(3.) FIR of the present case was lodged against applicant and nine others and six-seven unknown persons and according to the FIR applicant and other accused persons made assault and due to the assault made by them number of persons sustained injuries.