MOHD. REHANI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Mohd. Farooq, learned counsel for the applicant; Sri Sunil Kumar Upadhyay, learned counsel for the informant and learned AGA for the State.

(2.) The instant anticipatory bail application has been filed on behalf of the applicant, Mohd. Rehani Alias Syed Mohd. Hussain, with a prayer to release him on bail in Case Crime No.- 319 of 2023, under Ss. 452, 323, 147, 149, 325, 308, 506 IPC, Police Station- Phoolpur, District- Prayagraj.

(3.) Learned counsel for the applicant has submitted that only the role of exhortation has been assigned to the applicant. Main offence has been committed by the other accused including co-accused, Gayatri Devi, who has been enlarged on anticipatory bail in CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 14611 of 2023. He has submitted that the offences are punishable below 7 years. There was no apprehension of arrest of the applicant earlier. He has approached this Court after filing of charge-sheet. He has no criminal history to his credit.