ATEEK BEG Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record. The instant bail application has been filed on behalf of the applicant with the prayer to release him on bail during the trial in Case Crime No. 143 of 2024, under Sec. 302, 396, 149, 406 & 506 of the I.P.C., Police Station-Kurebhar, District Sultanpur.

(2.) Contention of learned counsel for the applicant is that the applicant is innocent and has falsely been implicated in the instant matter due to ulterior motive. He added that because of some monetary dispute in between the deceased and the co

(3.) accused persons, namely, Priyanshu Dubey & Shadab Beg,Priyanshu Dubey opened fire over the deceased, as result whereof,he died. He next added that the allegation in the first information report, is evident that the role assigned to the present applicant is of catching hold as well as exhortation and the main role is assigned to Priyanshu Dubey and thus, the role of the present applicant is distinguishable from the role of the main accused namely, Priyanshu Dubey. He submits that the evidences, which are collected by the Investigating Officer, are also in the same dimension and there is no evidence that the role of the applicant as well as the main accused is equivalent.