RAJ KUMAR 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 Raj Kumar, who is involved in Case Crime No.423 of 2017, under Sections 307, 323, 324, 504, 506 I.P.C., P.S.Nighasan, District Lakhimpur Kheri.

(3.) Submission of learned counsel for the applicant is that applicant has falsely been implicated in the present case. It is further submitted that as per prosecution version injured has received injuries by sickle which was caused by accused-applicant.? It is submitted that all the injuries on body of the injured were simple in nature. Even the story of theft did not find favour from the Investigating Officer and Section 379 I.P.C. was omitted. Accused-applicant is languishing in jail since 18.09.17. It is next submitted that the applicant is neither a previous convict nor he has any previous criminal history. It is further submitted that there is no possibility of the applicant of fleeing away from the judicial process or tampering with the witnesses.? In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.