RAJA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learned AGA is taken on record.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(3.) Submission is that from the statement of the injured, main role has been assigned to co-accused, Kuku of causing injury to the applicant. The applicant is father of the co-accused, Kuku and alleges false implication in this case. He is in jail since 19.10.2018 and has no criminal history to his credit.