Rang Nath Pandey, J. - (1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.
(2.) Supplementary affidavit filed on behalf of the applicant, is taken on record.
(3.) This bail application has been preferred by the accused-applicant, namely, Rahul Sahni, who is involved in case crime No.327 of 2017 under Sections 394, 302 of the Indian Penal Code and Section 7 of the Criminal Law Amendment Act, Police Station Ghosi, District Mau.;