MAHAVIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Srivastava, assisted by Sri Jata Shankar Pandey and Sri Jai Shankar Audichya, learned counsel for applicant- Dr. Mahavir Singh, Sri Sushil Kumar Chaturvedi, learned counsel for the informant, the learned A.G.A. for the State and perused the record.

(2.) Applicant seeks bail in Case Crime no. 449 of 2014, under Sections 302, 201, 120-B IPC, P.S. Malpura, District- Agra.

(3.) It is submitted that except confessional statement of the applicant and that of the co-accused persons, which is of no consequence being inadmissible in evidence, coupled with the fact that neither it was a case of last seen, nor was any incriminating article recovered at the pointing out of the applicant, the case is virtually of no evidence. It is further submitted that the only allegation against the applicant is that of the hatching a conspiracy. It is finally submitted that applicant has no previous criminal history, is in jail since 8.10.2014 and trial is not likely to be concluded in the near future, he be enlarged on bail.