SUNIL KUMAR Vs. STATE OF U P

JUDGEMENT

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

(2.) Applicant- Sunil Kumar seeks bail in Case Crime No.268/2014, under Sections 304/354 IPC, 3(1)(X) & 3(2)(V) of SC/ST Act, P.S. Vivar, Hamirpur.

(3.) It is submitted that it is not a case, where the applicant in order to tease the victim, snatched her Dupatta from a running two-wheeler, as it is the admitted case of the prosecution that the applicant too was injured and remained at the scene of occurrence, whereas two others who were also on the two-wheeler, fled from the scene. It is further submitted that it is a plain and simple case of accident, but the prosecution has maliciously roped in the applicant on account of previous differences with the informant's family, coupled with the fact that if the matter is examined in a probable perspective, then it would not traverse beyond Section 304-A IPC. It is finally submitted that applicant does not? have any previous criminal history, is in jail since 5.5.2014, trial is not likely to be concluded in the near future, he be released on bail.