SHAKEEL Vs. STATE OF U.P.

JUDGEMENT

(1.) A counter affidavit filed on behalf of the State is taken on record. This bail application has been moved on behalf of the applicant -Shakeel, who is involved in Case Crime No. 223 of 2011, under Sections 308/323/504/506, I.P.C., Police Station Kasganj, District Kashi Ram Nagar.

(2.) IT has been submitted from the side of the applicant that the applicant is in jail since 27.05.2011; that he is innocent and has committed no offence; that he has been falsely implicated in this case due to long standing enmity between two sides. It has further been submitted from the side of the applicant that the alleged date of incident is 21.01.2011 and an application under Section 156(3), Cr.P.C. was moved probably in the month of February or March and no attempt was made from the side of the complainant to lodge the F.I.R. directly at the police station concerned. It has further been submitted that from perusal of the injury report and the allegations as appearing from the F.I.R. and the statements of the witnesses, it is clear that no specific role has been assigned to the applicant.

(3.) I have heard learned counsel for the parties and perused the records.