BHOLA SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) On the earlier occasion a time was granted to the counsel for the complainant to file counter affidavit and Sri I. K. Chaturvedi, learned counsel for the complainant today has filed counter affidavit which is taken on record and Sri Ashok Kumar Shukla, learned counsel for the applicants states that he does not propose to file any rejoinder affidavit in response to the counter affidavit.

(2.) Heard Sri Ashok Kumar Shukla,learned counsel for the applicants, Sri I. K. Chaturvedi, learned counsel for the complainant, learned AGA for the State and perused the record.

(3.) By means of this application, the applicant who is involved in case crime no. 198 of 2017, under Sections 302, 201 IPC, P.S. Jhunsi, District- Allahabad is seeking enlargement on bail during the trial.