MOHD.FAIZ ALAM KHAN, J. - (1.) The case is taken up through video conferencing.
(2.) Heard Shri Arjun Singh Somvanshi, learned counsel for the accused-applicant as well as Shri Rishikesh Verma, learned A.G.A. for the State and perused the record. However, Shri Vikas Sharma, learned counsel for the complainant/informant is neither present nor could be contacted on his telephone by the Bench Secretary.
(3.) This bail application has been moved by the accused/applicant- Suraj @ Amit Pratap Singh for grant of bail, in Case Crime No. 351 of 2020, under Sections 307, 394, 504, 506, 34, 109 and 411 I.P.C., Police Station Sandi, District Hardoi, during trial.;