PRAVEEN @ PRINCE RAGHAV Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 265 of 2014, u/s302, 328 I.P.C., Police Station-Chhatari, District-Bulandshahar.

(2.) Shri Dheeraj Singh Bohra, Advocate has filed his power on behalf of complainant today, which is taken on record.

(3.) Heard learned counsel for the applicant and learned counsel for the complainant as well as learned A.G.A.