JATA SHANKAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Ms. Swati Agrawal learned counsel for the applicant, learned A.G.A. for the State as well as learned counsel for the complainant and perused the record.

(2.) The instant application filed under Section 439 Cr.P.C. for seeking the bail in Case Crime No.92 of 2017, under Sections 147, 324, 504 and 307 I.P.C. and Section 7 of Criminal Law (Amendment) Act, P.S. Khampar, District Deoria.

(3.) Brief facts of the case are that the F.I.R. was registered as Case Crime No.92 of 2017, under Sections 147, 324, 504 and 307 I.P.C. and Section 7 of Criminal Law (Amendment) Act, P.S. Khampas, District Deoria by one Prabhunath Singh son of Bindeshwari Singh on 14.05.2017 at 11:05 hours with regards to an incident alleged to have taken place on 14.05.2017 at about 9:00 hours against the applicant, his brother Babu Lal Singh and 50 unknown persons.