NADEEM QURESHI Vs. STATE OF U.P

JUDGEMENT

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

(2.) This bail application has been preferred by the accused-applicant, Nadeem Qureshi, who is involved in Case Crime No. 28 of 2015, under Sections 147, 148, 149, 302, 307, 427, I.P.C. P.S.- Farah, District-Mathura.

(3.) Learned counsel for the applicant in support of his prayer for bail submits that the applicant is innocent. He has been falsely implicated on the basis of confessional statement of co-accused Gopal Yadav. He further submits that except this confessional statement no other evidence could be collected against the present applicant in the present matter. He further submits that there is another version of the occurrence disclosed by the widow of the deceased in an application moved under section 156(3), Cr.P.C., 1973 for registering murder case against the police officers. He further submits that applicant has been shown to have criminal history of 140 cases, but in most of them he has been acquitted or discharged. Previous criminal history of the applicant has been detailed and explained in paras 5 to 7 of the supplementary affidavit and remaining criminal history has been explained in paras 23 and 24 of the rejoinder affidavit.