ISLAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and perused the copy of the FIR and other papers on record. Apart from the merits in the FIR which of course need not be gone into in detail in the disposal of this bail application it is considered necessary to make some observations about the affidavits of Om Pal Singh and Munnu Singh said to have been verified in the form "to whomsoever it may concern". The copies of these affidavits are on record. They purport to be in the form that these persons wore men tioned in the FIR but they had seen the occurrence in different way. The mere fact that some body has approached these persons for giving these affidavits and the applicants-accused are in know of the same is an indication of the fact that the witnesses are being approached on behalf of the defence, that is not averse in the matter of bails. For this reason alone, the bail appli cation is rejected. Application dismissed. .