DILEEP GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavit filed on behalf of the State and the rejoinder affidavit filed on behalf of the applicant to the counter affidavit of the first informant in Court today are taken on record.

(2.) Heard Sri Atharva Dixit, learned counsel for the applicant and Sri Om Prakash Mishra, learned A.G.A. for the State as well as perused the material on record.

(3.) The present bail application has been filed by the applicant-Dileep Gupta with a prayer to enlarge him on bail in Case Crime No.933 of 2016, under Sections 364, 506 and 120-B I.P.C., Police Station- Chakeri, District-Kanpur Nagar, during the pendency of the trial.