VIKAS SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Satyendra Bahadur Yati, Advocate, has filed his vakalatnama on behalf of the complainant, is taken on record.

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

(3.) By means of this application, the applicant who is involved in case crime no. 111 of 2018, under Section 302 IPC, P.S. Bardah, District- Azamgarh is seeking enlargement on bail during the trial.