RAJU Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavit filed by the learned AGA is taken on record.

(2.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 435 of 2014 u/s 302 IPC and Section 3(2) 5 of SC/ST Act, Police Station Harduaganj District Aligarh.

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