RAVI VALMIKI Vs. STATE OF U.P.

JUDGEMENT

(1.) This is the second bail application on behalf of applicant. The first bail application on behalf of applicant has been rejected by Hon'ble Mr. Justice Mohd. Tahir vide order dtd. 28/7/2016.

(2.) It has been contended by the learned counsel for the applicant that the applicant has been falsely implicated in the present case. It is next contended that according to prosecution as well as from the perusal of statement of prosecution witness, only on the issue of playing gitti some altercation took place between the deceased and accused person. It is further contended that at the time of incident the applicant was fully innocent and due to his innocency the alleged incident has taken place and there was no motive to cause knife injury to the deceased, the said fact has been mentioned in para 15 to the affidavit filed in support of bail application. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed forth before the Court. The circumstances which, according to the counsel, led to the false implication of the accused has also been touched upon at length. It has been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required. It has also been submitted that the applicant is languishing in jail since 12/8/2011. It has been pointed out that the applicant has no criminal history.

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