SHUBHAM VERMA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) It has been argued by learned counsel for the applicant that the applicant is innocent and he has been falsely implicated in this case. As per prosecution version while the first informant along with his family was going to market, applicant came on a motorcycle and started quarreling with them and after that he snatched his chain and started running but he was apprehended with the help of public persons at the spot. It has been submitted that no weapon has been used in alleged incident and that at the most the case would fall within the ambit of Section 356 IPC and that the case is triable by the court of Magistrate. It has been submitted that the applicant is languishing in jail since 23.07.2021 having no criminal history and that in case, the applicant is released on bail, he will not misuse the liberty of bail and will cooperate in trial.

(3.) Learned A.G.A. has opposed the prayer for bail.