SAGAR Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present bail application has been filed by the applicant involved in Case Crime No.190 of 2021, under Ss. 304, 323, 504 and 506 IPC, P.S. Robertsganj, District Sonbhadra with the prayer to enlarge him on bail.

(3.) It has been argued by learned counsel for the applicant that applicant is innocent and he has been falsely implicated in this case. It has been submitted that at the time of alleged incident applicant was sleeping at his home and that he was falsely implicated in this case and that applicant has no connection with co-accused persons. Earlier the uncle of first informant has filed a civil suit, being Civil Misc. Case No.224 of 2009 and that there is no independent witness of alleged incident and that at the time of alleged incident deceased was in drunken condition. Learned counsel has submitted that no recovery of any weapon has been shown from applicant. It was further submitted that applicant is languishing in jail since 2/5/2021 having no criminal history and that in case, the applicant is released on bail, he will not misuse the liberty of bail and cooperate in the trial.