BANTI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant seeking enlargement on bail in Case Crime No. 240 of 2022, under Ss. 323, 304, 504 IPC,Police Station Khurja Dehat, District Bulandshahar.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and has been falsely implicated in the present case. It is further submitted that the alleged incident is said to have been taken place on 17/7/2022. The FIR of the alleged incident has been lodged on 21/7/2022. There is delay of five days in lodging the FIR. There is no satisfactory explanation of this delay in lodging the FIR. It has further submitted that the role of catching hold of informant has been assigned to the applicant. There is no independent witness of the alleged incident. The role of causing injury to the deceased has been assigned to other co-accused. The applicant has not committed the alleged offence. The applicant has no concern with the alleged incident. He has further submitted that in case the applicant is released on bail, he will not misuse the liberty of bail. There is no criminal history of the applicant. The applicant is in jail since 28/7/2022.