RAGHVENDRA MANI TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State and also perused the material placed on record.

(2.) The present bail application has been filed on behalf of the applicant in Case Crime/FIR No.282 of 2022, under Sec. 307 I.P.C., Police Station-Kotwali Nagar, District-Balrampur, with the prayer to enlarge him on bail.

(3.) Learned counsel for the applicant submitted that applicant is an innocent person and has been falsely implicated in the case and he is in jail since 16/2/2023. He further submitted that co-accused, namely, Sajan Tewari @ Raghubansh Mani Tewari, having identical role, has already been granted bail by this Court, vide order dtd. 23/1/2023 passed in Criminal Misc. Bail Application No.831 of 2023. In these circumstances, the applicant is also entitled for bail. In case of being enlarged on bail, he will not misuse the liberty of bail.