LAWS(ALL)-2018-1-487

HUSYAR SINGH Vs. STATE OF U P

Decided On January 24, 2018
Husyar Singh Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) Learned counsel for the applicant has fairly submitted that the trial in the present case has already started and the statement of PW-1 first informant /mother of the victim has also been recorded. He has tried to refer the prosecution evidence given during trial in order to show that the case for bail is made out. The period of detention of the applicant has also been pointed out.

(3.) Learned AGA for the State has vehemently opposed the prayer for bail of the applicant.