PANNA LAL Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant, Sri Arjun Singh Solanki, learned counsel appearing for the informant, the learned A.G.A. for the State and perused the record.

(2.) THE present bail application has been filed by the applicant in case crime No. 759 of 2013, under Section 302 I.P.C., police station Kasganj, District -Kasganj with the prayer to enlarge him on bail.

(3.) THE submission of the learned counsel for the applicant is that four persons have been named in the F.I.R. out of them, role of exhortation has been assigned to two persons, namely, Panna Lal (applicant) and co -accused Mahendra Pal. It is submitted that the police, after investigation, submitted final report against the applicant and co -accused Mahendra Pal, however, they were summoned in exercise of power under Section 319 Cr.P.C. It is submitted that co -accused Mahendra Pal, against whom similar role has been assigned, has been granted bail by this Court vide order dated 10.12.2014 passed in Criminal Misc. Bail Application No.43433 of 2014. It has been submitted that the applicant is in jail since 14.10.2014 and, in case he is enlarged on bail, he will not misuse the liberty of bail.