VISHWANATH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Tripuresh Mishra and Ms. Chandrika Rani Upadhyaya, learned counsel for the applicant and Sri Rajesh Kumar Singh, learned A.G.A. for the State.

(2.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No. 252 of 2022, under Ss. 323,504,506,304 IPC, Police Station- Panchdeora, District- Hardoi.

(3.) It has been submitted by learned counsel for the applicant that there are four accused against whom allegation of assault has been levelled and the deceased received one injury on his head and other two injuries received on non-vital parts of the body. Learned counsel for the applicant has submitted that general allegation has been levelled against all the accused persons, and one of the accused Harish Chandra has been granted bail by this Court vide order dtd. 28/2/2023 passed in Criminal Misc. Bail Application No.3114 of 2023. It has also been submitted that the case of the applicant is at par with case of co-accused Harish Chandra. The applicant has no previous criminal history and there is no possibility of fleeing away from the judicial process or tempering with the witnesses and in case, the applicant is enlarged on bail, he shall not misuse the liberty of bail. The applicant is in jail since 28/10/2022.