AHTESHAM AHMAD ZAIDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kamal Krishna, learned Senior Advocate assisted by Sri Pradeep Kumar Rai, learned counsel for the applicant and Sri Vindeshwari Prasad Gupta, learned counsel for the first informant and Shri Pankaj Saxena, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant- Ahtesham Ahmad Zaidi in Case Crime No.132 of 2018, under Sections 147, 148, 149, 302, 307, 120-B I.P.C. and 7 Criminal Law Amendment Act, Police Station Phoolpur, District-Allahabad with the prayer to enlarge him on bail.

(3.) According to the prosecution, the incident took placed on 8.05.2018 at 9.30 p.m. whose F.I.R. was lodged on the next day at 10.55 a.m. by the brother of the deceased against two named and two unknown persons. During investigation, names of unknown accused were also disclosed by the witnesses.