SURAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present third bail application has been filed by the applicant in Case Crime No. 80 of 2019, under Sections 147, 302, 120-B IPC, Police Station Aunchcha, District Mainpuri with the prayer to enlarge him on bail.

(3.) The criminal history has been explained by the applicant in terms of the supplementary affidavit filed in which it is stated that three cases of which reference have been made earlier do not arraign the applicant here as an accused and that the accused there is an individual different from the present applicant. Learned AGA on the basis of instructions states that due to inadvertence the Court was informed that the applicant stood arraigned as an accused in those cases when in fact he does not stand named as an accused in those cases.