DEEPAK KUMAR Vs. STATE OF U P

JUDGEMENT

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

(2.) According to prosecution case, the F.I.R. was lodged against three accused persons, namely, Munendra, Ajay and Deepak, alleging that on 15.7.2017 they assaulted the injured, namely, Dilip who has received injuries i.e. one on his head, after ex-ray no fracture was found. An N.C.R. was lodged due to false report Section 308 IPC was added.

(3.) It is submitted by learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. There is general allegations against all accused. Offences levelled against the applicant are not attracted in the present case. Injuries found on the body of the injured are simple in nature except one injury. Applicant has no criminal history. He is languishing in jail since 19.8.2017 (more than five month) and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.