ALTAF Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant and also learned A.G.A. The accused-applicant Altaf is involved in the offence under sections 302/34, 120-B I.P.C. in Crime Case No. 100 of 2005 P.S. Dhoonmanganj, District Allahabad. It is submitted that the applicant has been named in the First Information 1 report lodged by the mother of the deceased for commission of the murder of the deceased in the night while deceased was going on in tempo along with informant and other witnesses however no one had received injuries except the deceased whose dead body was found on the road side. The case is based on circumstantial evidence and there is no previous criminal history against the applicant.

(2.) Learned A.G.A. has opposed the prayer for bail as there is specific allegation against the applicant for commission of the murder of the deceased.

(3.) Looking to the facts and circumstances of the case and without entering into the merit of the case, the applicant's case is fit for bail.