RAHUL Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Applicant has moved the present bail application seeking bail in Case Crime No. 560 of 2019 under sections 147, 148, 149, 294, 307, 323, 324, 504, 506 I.P.C., police station Deoband, District Saharanpur.

(3.) It is submitted by the learned counsel for the applicant that the applicant is an innocent person. He has been falsely implicated in the present case. It is further submitted that there are cross version of incident registered by both the parties. No specific allegation has been assigned against the applicant. In the incident both sides have received injuries and at this stage it cannot be ascertain which party was the aggressor.