GUDDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vinod Kumar Srivastava, learned counsel for applicants- Guddi, Karan Singh and Dhirendra Singh learned A.G.A. for the State and perused the record.

(2.) Applicants seek bail in Case Crime no. 238 of 2014, under Sections 324, 506, 326A IPC, P.S. Mohammadabad, District- Farrukhabad.

(3.) It is submitted that according to the prosecution case, all the applicants with one co-accused Puja had forcibly entered the house of the informant and that it was Puja, who poured acidic material over the body of the victim, whereas, in the statement of the victim under Section 161 CrPC, she alleged that all the four accused persons caught hold of her and poured acidic material over her. It is further submitted that during investigation, it is also revealed that the family of the victim too had criminal antecedents. It is also submitted that the alleged burn injuries are not on vital parts and there is no disfiguration of any prominent part of the body. It is finally submitted that the applicants have no previous criminal history, applicants- Guddi and Karan are in jail since 30.10.2014 and applicant- Dhirendra Singh is languishing in jail since 10.11.2014 and the trial is not likely to be concluded in the near future, they be enlarged on bail.