ANOOP MAURYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Counter affidavit filed today on behalf of the State is taken on record. Rejoinder affidavit filed today is taken on record.

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

(3.) Learned counsel for the applicant submits that accused applicant has falsely been implicated in the present case. It is further submitted that as per first information report, a general role has been assigned to all the accused and nothing specific has been alleged against the applicant. The applicant is husband of the deceased. It is also submitted that as per postmortem report, cause of death is asphyxia due to ante mortem hanging and except a ligature mark, there is no other injury found on the body of the deceased. The accused applicant is languishing in jail since 25.06.2019. It is next submitted that the applicant is neither a previous convict nor he has any criminal history. It is further submitted that there is no possibility of the applicant of fleeing away from judicial custody or tampering with the witnesses. In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.