VISHAL MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Matter is taken up in the revised call. By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No.55 of 2024 at Police Station Sikrara, District-Jaunpur under Ss. 302/34, 120B I.P.C. The applicant is in jail since 4/9/2024.

(2.) The bail application of the applicant was rejected by the learned trial court on 27/9/2024.

(3.) In the light of the preceding discussion and without making any observations on the merits of the case, the bail application is allowed.