LAWS(ALL)-2008-3-140

JAVED ALI Vs. STATE OF U P

Decided On March 11, 2008
JAVED ALI Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) RAVINDRA Singh, J. This appli cation has been filed by the applicant Javed Ali with a prayer that he may be released on bail in case crime No. 654 of 2007 under sections 302 and 201 IPC, P. S. Tilhar, Dis trict Shahjahanpur.

(2.) HEARD Sri Radhey Shyam Shukla, learned Counsel for the applicant, learned A. G. A. for the State of U. P. and Sri Alok Sharma, learned Counsel for the complain ant.

(3.) CONSIDERING the facts, circum stances of the case, submission made by learned Counsel for the applicant, learned A. G. A. , learned Counsel for the complain ant, considering the gravity of the offence which is too much and without expressing any opinion on the merits of the case the applicant is not entitled for bail. The prayer for bail is refused. Accordingly this application is rejected. Application Rejected. .