RAM SHIROMANI KANNAUJIYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. appearing for the State.

(2.) It is urged by learned counsel for the applicant that name of the applicant surfaced in the confessional statement; applicant was not arrested from the examination center; there is no evidence against the applicant to link him with the commission of offence. It is further submitted that the applicant has no other reported criminal antecedent and he is languishing in jail since 15.05.2020, there is no likelihood of early disposal of trial and the applicant undertakes that if enlarged on bail, he will never misuse his liberty and will co-operate in the trial. Co-accused Maan Singh Yadav and Mukesh Kumar Prajapati have already been released on bail by this Court.

(3.) Learned A.G.A. opposed the prayer for bail.