MANOJ KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ghanshyam, learned counsel for applicant- Manoj Kumar Sharma, the learned A.G.A. for the State and perused the record.

(2.) Applicant seeks bail in Case Crime no. 238 of 2014, under Section 302 IPC, P.S. Kakadeo, District Kanpur Nagar.

(3.) It is submitted that the role assigned to the applicant is that of catching hold, whereas that of inflicting an injury by a rod on the deceased was attributed to co-accused Ashish Dingra @ Ashu, who stood bailed out by this Court in Criminal Misc. Bail Application no. 39516 of 2014 on 16.3.2016. It is finally submitted that the applicant has no previous criminal history, is in jail since 19.7.2014 and the trial is not likely to be concluded in the near future, he be enlarged on bail.