NIRANJAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant, learned Additional Government Advocate and perused the record.

(2.) This bail application has been filed by the accused-applicant, Niranjan, who is involved in Case Crime No.153 of 2013, under Ss. 147, 148, 149, 307, 332, 336, 353, 504, 506 , 188/34 IPC and 7 Criminal Law Amendment Act, Police Station Ibrahimpur, District Ambedkar Nagar.

(3.) Learned counsel for the applicant has argued that there is no evidence on the basis of which specific role can be said to have been assigned to the applicant in the commission of offence. He has also brought to the notice of this Court an order passed on 26/10/2013 by the Court of Chief Judicial Magistrate in favour of co-accused. From perusal of the record and the impugned order, it is gathered that bail has been rejected by the court below without recording any plausible justification. Reasons for rejecting the bail by the Court below are not convincing for the lack of corroborating evidence.