RAJ KISHOR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the applicant, learned A.G.A. and perused the record.

(2.) Learned counsel for the applicant submits that the F.I.R. of the alleged incident has been lodged against four persons including applicant making general allegation of mar-peet with deceased and injured persons. In post-mortem report two injures have been found on the body of the deceased. The cause of death of the deceased has been shown Coma due to ante-mortem head injury. The complainant Amresh @ Guru and witness Satya Narayan in their statements have stated that co-accused Munni Lal has caused injury to deceased on his head with lathi. No incriminating article has been recovered from the possession of the applicant or on his pointing out. The co-accused Surendra has already been granted bail by another Bench of this Court vide order dated 23.12.2015. There is no criminal history of the applicant and he is in jail since 02.112015.

(3.) Per contra, learned A.G.A. opposed the prayer for bail.