RAMAKANT @ TILLU Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for applicant and learned AGA appearing for the State.

(2.) It has been submitted by the learned counsel for the applicant that the applicant is in jail since 08.01.2016 and trial has commenced in the matter, as such there is no chance of tampering with the evidence. He also submits that the prosecution case would not travel beyond the scope of 324 IPC. Next submission is that as per the medical opinion of the doctor the injuries sustained by injured were not fatal for life. Moreover, there is nothing on record to support the prosecution version, hence, the appellant is liable to be reserved on bail.

(3.) Learned AGA has opposed the bail plea taken by the applicant.