BITTU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned Additional Government Advocate for the State of U.P. and perused the record.

(2.) The present bail application has been filed by the applicant seeking bail in Case Crime No. 632 of 2023, under Ss. 307, 323, 325, 352, 504, 506 IPC, Police Station- Shikohabad , District - Firozabad.

(3.) Learned counsel for the applicant submitted that the applicant is innocent student and has been falsely implicated in the present crime. It is submitted that there was no independent public witness to prove the alleged recovery of weapon; general allegations has been made against all the accused; the injuries sustained by the injured were superficial and not dangerous to life; the applicant has no previous criminal history. It is stated that after taking note of entire facts and circumstances of the case, co-accused, namely Boby, Anjul Bhadauriya and Golu have already been enlarged on bail by this Court and their bail orders have been annexed as Annexure No. 6 to this bail application. Accordingly, the applicant is also entitled for bail on the ground of parity. It is also submitted that there is no apprehension that after being released on bail, applicant may flee from the course of law or may, otherwise, misuse the liberty of bail and the applicant is in jail since 22/8/2023 and the possibility of conclusion of trial in near future is very bleak.