KARAN RAJPOOT Vs. STATE OF U.P.
LAWS(ALL)-2019-11-44
HIGH COURT OF ALLAHABAD
Decided on November 06,2019

Karan Rajpoot Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Raj Beer Singh, J. - (1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) The present bail application has been filed by the applicant in Case Crime No. 420 of 2019, under section 308 IPC, Police Station Kotwali Mahoba, District Mahoba with the prayer to enlarge the applicant on bail.
(3.) As per prosecution version, the applicant and co-accused persons stopped taxi of complainant's brother Neeraj Kushwaha, and assaulted him with lathi, iron rod as well as by stones causing multiple injuries to him.;


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