PALENDRA Vs. STATE OF U P

JUDGEMENT

(1.) Learned AGA has filed counter affidavit on behalf of the State today in the Court, which is taken on record.

(2.) Heard learned counsel for applicant, learned AGA for the State as well as Sri Vinay Kumar Tripathi, learned counsel for first informant and perused the record.

(3.) This bail application has been filed by the applicant Palendra seeking bail in Case Crime No. 141 of 2018, under Sections 147, 148, 149, 323, 307, 504 IPC, Police Station Refinery, District Mathura.