RAJU @ RAJA Vs. STATE OF U.P.

JUDGEMENT

(1.) This bail application is being disposed of during the lock down period as per the order dated 04.04.2020 of Hon'ble the Chief Justice.

(2.) The instant bail application has been filed on behalf of the applicant, Raju @ Raja, with a prayer to release him on bail in Case Crime No. 715 of 2019, under Sections 498-A, 323, 307, 504, 506 I.P.C. and 4 Muslim Marriage/Marriage Protection Act, 2018, Police Station- Kosi Kala, District-Mathura, during pendency of trial.

(3.) It is stated in the affidavit filed in support of bail application that marriage of the applicant was solemnized with the daughter of the informant 14 years back and out of their wedlock, six children were born. It is further stated that the applicant is brother-in-law (Jeth) of the victim and living separately from the victim and her husband. It is also stated that no specific role has been assigned to the applicant and he has been falsely implicated in the present case. It is also stated that co-accused Ashif has been granted bail by the court below vide order dated 04.01.2020 in Bail Application No. 4100 of 2019. Applicant who is in jail since 10.01.2020, undertakes that she will not misuse the liberty, if granted.