PREM CHADNRA SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwari and Sri N.I. Zafri learned counsel for the applicant, Sri Viresh Mishra and Miss. Viparna Gaur, learned counsel for the complainant and Sri N.B. Singh learned AGA for the State.

(2.) Applicant has moved the present bail application seeking bail in Case Crime No. 337 of 2016, under Sections 147, 302, 307, 504, 506 and 120B I.P.C., P.S. Ujhani, District Budaun.

(3.) I have perused the prosecution story as set up in the F.I.R.; and also the bail rejection order.