SADAKAT KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Siddhartha Mishra, learned counsel for the applicant and Sri Rupak Chaubey, learned AGA for the State-respondent.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 0086 of 2023, under Ss. 147, 384, 506, 201, 120B, 195A, 34 IPC and under sec. 42 B of Jail Act and Sec. 8/13 of Prevention of Corruption Act and sec. 7 of Criminal Law Amendment Act, Police Station Bithari Chainpur, District Bareilly, during pendency of the trial in the court below.

(3.) Learned counsel for the applicant submitted that FIR of the present case was lodged on 7/3/2023 against seven persons (non applicants) and according to the FIR by illegal means accused persons alongwith Ashraf made planning to commit murder and they by illegal means made entry in the jail to meet with Ashraf but during investigation through the statement of one co-accused Lala Gaddi applicant has also made accused with the allegation that he also met with Ashraf in Bareily jail but except this there is no other allegation against the applicant on record.