RAM SARAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sudhakar Yadav, learned counsel for applicant- Ram Saran, learned A.G.A. for the State and perused he record.

(2.) Applicant seeks bail in Case Crime no. 833 of 2013, under Sections 452, 302/34 IPC, P.S. Kotwali, District

(3.) It is submitted that the allegations against the applicant is that the applicant along with other co-accused persons excluding the co-accused Jogendra had only 'gheraoed' the victim, whereupon co-accused Jogendra fired a shot at the victim. It is further submitted that the applicant has no previous criminal history, which prima facie indicates that he had no concern with a criminal case, in which the deceased was a witness. It is finally submitted that the applicant is in jail since 11.11.2013 and the trial is not likely to be concluded in the near future, he be enlarged on bail.