RAM KARAN ARYA Vs. STATE OF U.P.

JUDGEMENT

(1.) This is an application seeking bail in criminal appeal no. 2071 of 2017 arising out of the judgment and order dated 10.4.2017 passed by Sessions Judge, Basti convicting the accused applicant under Section 302 IPC and sentencing him for rigorous life imprisonment alongwith fine of Rs. 20,000/-.

(2.) The State has filed its objection to the bail application in the form of short counter affidavit annexing a document indicating that after the case in question, one more case under Section 6 of U.P. Special Power Act, 1932 was registered against the applicant in case crime no. 1776 of 2011. Learned counsel for the applicant inspite of service of counter affidavit on 10.5.2017 has chosen not to file any rejoinder affidavit and has proceeded to argue the matter.

(3.) We have heard Sri Gopal Swarup Chaturvedi, learned Senior Advocate assisted by Dr. Akhilesh Kumar Sharma, Sri Daya Shankar Mishra, learned Advocate for the applicant and Sri K.P. Singh, and S.K.Pandey learned Advocates for the complainant respondent and Si Ajit Rai, learned Additional Government Advocate for the State and have perused the record.