IRFAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwary, learned Senior Advocate, assisted by Sri Raghuvansh Misra, learned counsel for the applicants; Sri N.I. Jafri, learned Senior Advocate, assisted by Sri Sadaful Islam Jafri, learned counsel for the informant and; Sri Sanjay Kumar Singh, learned AGA for the State. Perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicants - Irfan and Furkan, with a prayer to release them on bail in Case Crime No. - 0093 of 2017, under Sections -147, 148, 149, 307, 302, 504, 506 I.P.C., Police Station -Kharkhauda, District - Meerut, during pendency of trial.

(3.) The applicants and others are accused of having formed an unlawful assembly and murder of two individuals namely, Junaid and Bilal and of causing grievous injuries constituting attempt to murder two others namely, Mehraz and Shahid. Against FIR lodged on 10.02.2017, the applicants are in confinement since 10.04.2019.