RAFEEK AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The instant bail application under Sec. 439 Cr.P.C. has been filed with the prayer to enlarge the applicant on bail in Case Crime No. 473 of 2022 under Ss. 147, 148, 149, 307 I.P.C., Police Station- Kankarkhera, District- Meerut, during the pendency of the trial.

(3.) Counsel for the applicant contends that the applicant has been falsely implicated in the present case. It is a case of police encounter where no police personnel has received any injury. There is no independent witness of he alleged recovery or the arrest of the applicant. The applicant himself has received gun shot injury. The applicant claims parity. It is next contended that co-accused Jagat Singh, Ram Prakash @ Lala, Prince, Manish, Ishwar, Imran, Aman, Arshad, Ibrar and Vakeel have been granted bail by this Court and the applicant also claims parity. The criminal history of the applicant has been explained in para 5 of the affidavit. The applicant is in jail since 6/7/2022, in case he is enlarged on bail, he will not misuse the said liberty.