AVNISH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant as well as learned Additional Government Advocate and gone through the entire record.

(2.) By means of this application under Section 439 CrPC, the accused-applicant seeks bail in FIR No.0285 of 2020, under Sections 147, 148, 149, 307, 504 and 506 IPC lodged at Police Station Harpalpur, District Hardoi. It is alleged that the accused-applicant and co-accused had assaulted the victim; the accused-applicant had fired on the complainant; from the fire caused by the accused-applicant, the complainant received the following injuries: Crushed and lacerated wound size 10cm x 8cm present on left hand, skin of both side of hand are lacerated muscle & on rupture and crushed. Margin irregular, bleeding present K.U.O adv. x-ray, skin on polmer aspect of size 7cm x 3cm are lacerated. The accused-applicant has been languishing in jail since 02.12.2020 and, he has got no criminal history to his credit.

(3.) Learned counsel for the accused-applicant submits that the accused-applicant may be enlarged on bail by putting him under some financial burden, as a condition precedent, for granting him bail without prejudice to his rights and contentions in trial.