CHANDRIKA (SECOND BAIL) Vs. STATE OF U P

JUDGEMENT

(1.) This second bail application has been filed by applicant Chandrika in Case Crime No.210 of 2011, Under Sections 302, 307 I.P.C., Police Station Hargaon, District Sitapur. The first bail application of the applicant has been rejected by another Bench of this Court vide order dated 09.12.2011.

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

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in the present case. The applicant has not committed the alleged offence. The statement of complainant Narayan has been recorded as PW-1. In his cross-examination he has not supported the prosecution version and he has stated that he had not seen the alleged incident. He has been informed by the villagers about the death of the deceased. PW-2 Rakesh Kumar & PW-3 Ramu have also stated in their cross-examination that they have not seen the alleged incident. The applicant has not opened fire upon the deceased before them. There is no other cogent evidence against the applicant. There is no criminal history of the applicant and is in jail since 19.06.2011.