JUDGEMENT
SAMIT GOPAL,J. -
(1.) Heard Sri M.P.S. Chauhan, learned counsel for the applicant, Sri I.P.S. Rajpoot, learned AGA for the State and perused the material on record.
(2.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant Vijendra Singh Yadav, seeking enlargement on bail during trial in connection with Case Crime No. 340 of 2018, Session Trial No. 609 of 2019, under Sections 302, 201, 120B I.P.C., registered at P.S. Atrauli, District Aligarh.
(3.) On 20.2.2020 the following order was passed by a co-ordinate Bench of this Court:
"Learned A.G.A. prays for and is granted two weeks' time to get D.N.A. report of the alleged heirs which are said to be of the deceased.
Put up this application on 19.3.2020 as a fresh case.
In the meantime learned A.G.A. may file counter affidavit." ;
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