RAVINDRA KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This application has been moved on behalf of the applicant - Ravindra Kumar Verma seeking anticipatory bail in Case Crime No.263 of 2023, under Ss. 147, 148, 149, 336, 324, 307, 308, 506, 352 IPC, P.S. Badhalganj, District Gorakhpur.

(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(3.) It has been argued by the learned counsel for the applicant that applicant is innocent and he has apprehension of arrest in the above-mentioned case, whereas there is no credible evidence against him. Allegations levelled against the applicant are false. No specific role has been assigned to the applicant in the F.I.R. as well as in the statements recorded under Sec. 161 CrPC and only role of stone pelting has been assigned to him. It is further submitted that only simple injuries have been caused to all the three injured persons. It is also submitted that due to election rivalry and animosity applicant has been falsely implicated in this case. Applicant has no criminal history. The investigation of the case is going-on and charge-sheet has not been filed. It has been submitted that in case applicant is granted anticipatory bail, he shall not misuse the liberty of bail and will co-operate in the investigation and would obey all conditions of bail.