FARHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwary, learned Senior Counsel, assisted by Sri Ashwini Kumar Tripathi, Sri D.N. Joshi and Sri Prabha Shankar Mishra, learned counsels for the applicant; Sri Rakesh Dubey, learned counsel for the informant and learned A.G.A for the State and perused the record.

(2.) The instant bail application has been filed on behalf of the applicant, Farhan, with a prayer to release him on bail in Case Crime No. 1212 of 2019, under Sections 147, 148, 149, 504, 506, 447, 386 I.P.C., Police Station- Dhoomanganj, District- Prayagraj, during pendency of trial.

(3.) The allegations in the F.I.R. against the applicant are that the informant purchased land of Gata No. 92 situated in village- Gayasuddinpur Uparhar, Police Station- Dhoomanganj, Tehsil- Sadar, District- Prayagraj and on 8.11.2019 at 11 a.m., he was digging his plot for raising boundaries when the applicant along with six unknown persons came with illegal arms and demanded illegal money of Rs. 5,00,000/- (Gunda Tax) from the informant and threatened him of life. The F.I.R. was lodged on 05.12.2019.