BOBY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vipul Kumar Singh, learned counsel for the applicant and Sri Imran Khan, learned AGA, for the State.

(2.) The instant bail application has been filed on behalf of the applicant with the prayer to release him on bail in Case Crime No.191 of 2024, under Ss. 103(1), 61(2), 3(5), 189(4) and 351(2) BNS, Police Station Kasna, District Gautam Buddha Nagar during pendency of the trial.

(3.) FIR of the present case was lodged on 9/8/2024 against six accused persons (non applicant) and according to the FIR, on 9/8/2024 at about 5.30 AM informant and her mother came to know that father of the informant has been murdered. It is further mentioned in the FIR that subsequently nominated accused persons confessed their guilt before the informant.