SHIKANDAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Vivek Kumar Rai, 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 seeking bail in Case Crime No. 259 of 2019, under Sections 147/148/302/427 I.P.C. subsequently added section 34 I.P.C., P.S. Baskhari, District - Ambedkar Nagar.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and has been falsely implicated in the aforesaid case. It has been submitted that as per the F.I.R. on 29.11.2019 at about 11.00 p.m. at night, the complainant along with his servant Abhishek have gone to meet a girl where he was accosted by several persons which are named in the F.I.R. all of them assaulted the deceased who died on the spot. Subsequently, the Abhishek who accompanied the decease, his statement was recorded under Section 161 Cr.P.C. where he reiterated the contents stated in the first information report but name of the applicant was not mentioned.