DHARAM PAL YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for accused -applicant as well as learned Additional Government Advocate and gone through entire record.

(2.) APPLICANT Dharam Pal Yadav is involved in case crime no. 263 of 2014, under Sections 323, 504, 506 and 307 IPC, police station Kakori, district Lucknow.

(3.) IT has been contended by learned counsel for accused -applicant that in fact whole story is highly concocted and it has been raised because of enmity, which will be clear from papers filed along with the bail application. It has been further contended that the injury report was obtained after three months from medical college in which no clear opinion has been given by the doctors as to how the injuries were caused. It has been further contended that though the injured was admitted on 4th of June of 2014, but he was discharged on 6th of June 2014, which indicates that no grievous injury was caused. It has been further contended that there is no supplementary report connected with the injured. It has been further contended that the accused -applicant is in jail since 27.09.2014 and he has got no criminal history to his credit as averred in para -14 of the affidavit filed in support of the bail application.