AAMIR RAZA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

(2.) This application has been moved on behalf of the applicants 1. Aamir Raza and 2. Mohd. Raza are seeking anticipatory bail in Misc. Case No. 427 of 2022, Complaint Case No. 58 of 2023, under Ss. 147, 148, 323, 504, 506, 376-D, 511 IPC, Police Station- Baniather, District- Sambhal.

(3.) It has been submitted by the learned counsel for the applicants that applicants are innocent and they have apprehension of their arrest in the above-mentioned case, whereas there is no credible evidence against them. Allegations levelled against the applicants are false. The investigation of the case has been completed and charge-sheet has been filed and cognizance has been taken by the Court concerned. Process under Ss. 82 and 83 CrPC have also been issued against the applicants. It has been submitted that in case applicants are granted anticipatory bail, they will not misuse the liberty of bail and would obey all conditions of bail.