JAGAT SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Jag Narayan, learned counsel for the applicant, Sri Amrit Raj Chaurasia, learned A.G.A. for the State and perused the record.

(2.) It has been contended by learned counsel for the applicant that it is a cross case and both sides have received injury. The applicants are innocent and they have been falsely implicated in the present case. The present FIR has been lodged against the applicants just to malign their image in the society.

(3.) Learned A.G.A. vehemently opposed the prayer for bail and submitted that three persons from prosecution side have received injury, out of which the injury sustained by Ravindra Kumar on his forehead is grievous in nature.