RAVENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vijay Bahadur, learned counsel for the applicants, Sri Abhinav Prasad, learned brief holder appearing on behalf of the State and perused the record.

(2.) It is submitted on behalf of the applicants that applicants are innocent and the present complaint case has been initiated against the applicants on false and frivolous facts with the sole ulterior motive. It is next submitted that there is various contradictions in the statement of the opposite party no.2 recorded under sec. 200 Cr.P.C. and the statement of the witnesses recorded under sec. 202 Cr.P.C. Several other submissions in order to demonstrate the falsity of the allegations made against the applicants have also been placed forth before the Court. It is next contended that the ingredients of offences are absent and entire prosecution story is based on false and frivolous allegations. The applicants have not committed any offence as alleged. The police has not submitted charge sheet in the present case and applicants have definite apprehension of their arrest by the police. It is next submitted that there is no possibility of the applicants fleeing away from the judicial process or tampering with the witnesses. Lastly, it is submitted that applicants have no previous criminal antecedent to their credit.

(3.) Without expressing any opinion on the merits of the case, considering the nature of accusation and the fact that applicants have no criminal antecedent, the applicants are entitled to be released on anticipatory bail in this case.