BHOLA ALIAS IQBAL Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Manish Tiwari, learned Senior Advocate assisted by Sri Sushil Kumar Pandey, learned counsel for the applicant, Sri Pradeep Kumar Mishra, learned counsel for the first informant and Sri Ajay Singh, Sri V.D. Ojha, learned counsels for the State and perused the material on record.

(3.) This fourth bail application under Sec. 483 BNSS has been filed by the applicant Bhola @ Iqbal, seeking enlargement on bail during trial in connection with Case Crime No.28 of 2019, under Ss. 147, 149, 323, 325, 326-A, 452, 307, 506 IPC, registered at Police Station Mahawan, District Mathura.