PANKAJ Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as Sri Dalvir Singh, learned counsel for the complainant and learned A.G.A.

(2.) Submission of the counsel is that this is the case of passionate love affair in which an insane act of administering poison has been allegedly done by the applicant to his beloved. Further submission is that in fact? the boy himself too consumed the poison. It has been argued that these are the cases which are not uncommon in society where looking to the bleak prospects of unison between the girl and boy? for reasons of orthodox social factors they are often reported to have undertaken such extreme steps in an emotional frenzy. The counsel has also drawn the attention of the court to the medical examination of the boy indicating him to have consumed some unknown substance resulting in his unconsciousness. The contention is that in a matter like this it shall be too much to attribute the intention of committing murder of the girl to the boy. Matters like this where the boy himself has put his own life at serious peril, he should not be judged too harshly. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed forth before the Court. The circumstances which led to the false implication of the accused have also been touched upon by the counsel. It has been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required.

(3.) Learned A.G.A. and learned counsel for the complainant have opposed the prayer for bail but could not attribute any bad antecedents of the applicant. It has also been fairly conceded that in the wake of heavy pendency? of cases? the dockets are already bursting on their seams and there is hardly any prospect of an early conclusion? of the trial.