VISHWA NATH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. for the State of U.P. and perused the record.

(2.) The present bail application has been filed on behalf of the applicant in Case Crime No.574 of 2020, under Sections 302 I.P.C., Police Station Inayat Nagar, District Faizabad/Ayodhya with the prayer to enlarge him on bail.

(3.) The submission of learned counsel for the applicant is that the applicant is an innocent person, he is having no criminal history and is in jail since 20.09.2020.