ZAKI Vs. STATE OF U P

JUDGEMENT

(1.) SRI A.K. Srivastava, Advocate has filed his power on behalf of the complainant, which is taken on record.?

(2.) HEARD Sri Zafar Abbas, learned counsel for the applicant, Sri A.K. Srivastava, learned counsel for the complainant, Sri L.D. Rajbhar, learned A.G.A. for the State and perused the record.

(3.) IT has been contended by learned counsel for the applicant that the applicant has been falsely implicated in the present case. It has been contended by learned counsel for the applicant that there are cross reports of the incident and both the sides have received the injuries. From the side of the applicant four persons have received injuries. At this stage it cannot be determined that which party is aggressor. Co -accused Shabi had filed Criminal Misc. Bail Application No.12852 of 2015 in which matter was fixed on 25.5.2015 but on that date, the matter could not be taken up. The applicant is in jail since 5.10.2014.