SAURABH KUMAR SHARMA Vs. STATE OF U.P.
LAWS(ALL)-2021-6-18
HIGH COURT OF ALLAHABAD
Decided on June 21,2021

Saurabh Kumar Sharma Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE PRADEEP KUMAR SRIVASTAVA,J. - (1.) Learned counsel for the applicant and learned counsel appearing on behalf of complainant are virtually connected through video conferencing and learned A.G.A. for the State is personally present for the hearing of the case.
(2.) Heard learned counsel for the parties.
(3.) The present bail application has been filed by the applicant Saurabh Kumar Sharma with a prayer to enlarge him on bail in Case Crime No. 886 of 2020, under Sections 302, 201 I.P.C., Police Station Kotwali Nagar, District Buland Shahar.;


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