SONU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned Additional Government Advocate for the State of U.P. and perused the record.

(2.) The present bail application has been filed by the applicants seeking bail in Case Crime No. 158 of 2021, under Ss. 147, 323, 325, 308, 504, 506, IPC, Police Station- Hathgaon, District - Fatehpur.

(3.) Learned counsel for the applicants submitted that the applicants are innocent and have been falsely implicated in the present crime. It is submitted that the informant firstly initiated the criminal proceedings against the applicant by showing the incident of maar peet but subsequently commission of rape has been imposed against the applicants and other family members which created doubt on the prosecution story. It is further submitted that the applicants have no concern with the alleged incident. It is further stated that the applicants have no previous criminal history. It is also submitted that there is no apprehension that after being released on bail, they may flee from the course of law or may, otherwise, misuse the liberty of bail and the applicants are in jail since 23/6/2022 and the possibility of conclusion of trial in near future is very bleak.