BHURE Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of the State and rejoinder affidavit filed on behalf of the applicant, both are taken on record.

(2.) Heard Shri Vishwesh Pratap Singh, 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- Bhure for grant of bail, in Case Crime No. 452 of 2011, under Ss. 363, 366, 376 IPC, Police Station Hargaon, District Sitapur, during trial.