Pratyush Kumar, J. - (1.) Vakalatnama and the counter affidavit filed on behalf of the complainant are taken on record.
(2.) Heard learned counsel for applicant, learned A.G.A. and perused the record.
(3.) This bail application has been preferred by the accused-applicant, Farman, who is involved in Case Crime No. 250 of 2017, under Sections 147, 148, 149, 302, 307, 323, 504, 506, 449 I.P.C. P.S.- Bhojpur, District- Moradabad.;