RAMAKANT YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Gopal S. Chaturvedi, learned Senior Advocate, assisted by Ms. Somya Chaturvedi, Advocate, representing the accused- applicant, and Mr. Mahesh Chandra Chaturvedi, learned Senior Advocate/Additional Advocate General, assisted by Mr. Sanjay Singh, learned Additional Government Advocate, representing the respondent - State.

(2.) These two bail applications under Sec. 439 CrPC seeks bail in the following cases:-

(3.) The FIRs came to be registered by the family of the victims, who had died after consuming country-made liquor allegedly purchased from the liquor shop of co-accused, Rangesh Yadav, a licensee, who is grand-son of sister of the accused-applicant, his close relative. Though co-accused, Rangesh Yadav is resident of District Jaunpur, but he has been issued license for country-made liquor shop at Town Mahul, District Azamgarh. It is alleged that though the licensee is co-accused, Rangesh Yadav, but real control of the shop is under the present accused-applicant.