NASEEM KHAN Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavits filed today on behalf of the complainant and the learned AGA respectively are taken on record.

(2.) The aforesaid three bail applications arise out of similar Case Crime No. 0253 of 2017, under sections 147, 148, 323, 504, 506, 307, 302 IPC and 7 of the Criminal Law Amendment Act, Police Station Gahmar, District Ghazipur pending during the trial, therefore, they are being adjudicated and disposed off by this common order with the consent of the contesting parties.

(3.) Heard learned counsel for the applicants, Sri Sudhir Mehrotra, learned counsel for the complainant and learned AGA at length.