SUBHASH CHANDRA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA and perused the record.

(2.) The accused-applicant is involved in Case Crime No. 87 of 2021, under Sections 323, 324, 325, 307 and 504 IPC, Police Station- Kauriya, District- Gonda.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and has not committed any offence as alleged in the FIR. He has been falsely implicated. The applicant does not have any previous criminal history as explained in the paragraph 42 of the affidavit filed in support of bail application. He is languishing in jail since 26.06.2021.