ARIF ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as the learned AGA for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Arif Ansari, with a prayer to release him on bail in Case Crime No.287 of 2019, under Sections 302, 120-B IPC, Police Station Belipar, District- Gorakhpur, during pendency of trial.

(3.) It has been submitted that applicant was not named in the FIR. Applicant has been implicated in this case on the basis of confessional statement of coaccused. The Constitution Bench of Apex Court in Hari Charan Kurmi and Jogia Hajam v. State of Bihar, 1964 SCR (6) 623, has observed: