- (1.) Supplementary counter affidavit and supplementary rejoinder affidavit filed today in compliance of orders dated 10.01.2020 and 24.01.2020 are taken on record. Despite service of notice upon opposite party no.2, nobody is present on behalf of opposite party no.2.
(2.) Heard learned counsel for the appellants, the learned A.G.A. for the State and perused the record.
(3.) This criminal appeal has been filed by the appellants against impugned order dated 25.08.2018, passed by the 2nd Additional Sessions Judge, Lucknow/Special Judge, SC/ ST Act , Lucknow in Bail Application No.4558 of 2018 (Brijesh Lodh @ Visheshwar Lodh and another Versus State of U.P.), arising out of Case Crime No.252 of 2018, under Sections 363 , 302 , 120B IPC and Section 3 (2) 5 of SC/ ST Act , Police Station Madiaon, District Lucknow. Further a prayer has been made to enlarge the appellant/applicant on bail in the said case crime.;