DEEPAK Vs. STATE

JUDGEMENT

(1.) Vide this order I shall dispose of a bail application filed u/s. 439 CrPC by the petitioner Deepak in FIR No. 364/2019 u/s. 306/385/419/34 IPC, P.S. Fatehpur Beri.

(2.) Ld. Counsel for the petitioner has prayed for bail on the ground that petitioner is innocent and has been falsely implicated. The petitioner was arrested on 02.10.2019 and since then he has been in jail.

(3.) The allegations in the FIR dated 28.09.2019 lodged by Ms. Manisha, wife of the deceased runs as under :-