BAWALI @ PARMESHWAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.P. Tewari / S.S. Tripathi, learned counsel for applicant, learned A.G.A. for the State and perused the record.

(2.) Applicant- Bawali @ Parmeshwar seeks bail in Case Crime No.747/2014, under Sections 302/323/504 IPC, P.S. Chowk, Maharajganj.

(3.) It is submitted that applicant is only alleged to have used lathi, danda blows at the victim which has not caused any fatal injury to the deceased, as the alleged injuries are attributable to the use of a Kulhadi by co-accused Rogi @ Ram Kishan, which gave rise to two lacerated wounds and two contusions (page-25 of the paper book), coupled with the fact that the informant, also alleged to have been assaulted by the applicant with a danda blow, but in the absence of any injury report, the case of the prosecution comes under grave suspect.It is finally submitted that the applicant has no previous criminal history, is in jail since 16.11.2014, trial is not likely to be concluded in the near future, he be released on bail.