Mohd. Faiz Alam Khan, J. - (1.) Learned AGA informs that he has procured the complete instructions in the matter along with case diary and the charge sheet in the matter has also been filed.
(2.) Heard learned counsel for the accused/applicant as well as learned A.G.A. for the State and perused the record.
(3.) This bail application has been moved by the accused/applicant- Raj Bahadur @ Ram Bahadur Yadav for grant of bail, in Case Crime No. 429 of 2018, under Sections 308, 325, 323, 504, 506 IPC, relating to Police Station Cantt. District Faizabad/ Ayodhya, during trial.;