- (1.) Counter affidavit and two supplementary affidavits filed by the respective parties are taken on record.
(2.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 494 of 2016 u/s 306 IPC, Police Station- Muradanagar, District- Ghaziabad .
(3.) Heard Sri A.C. Srivastava, learned counsel for the applicant, learned A.G.A.for the State and Sri S.K. Tyagi, learned counsel for the complainant.;