MANOJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Vikas Sahai learned AGA for the State and perused the record.

(2.) The present bail application has been filed by the applicant in Case Crime No. 119 of 2019, under Section 302 I.P.C., Police Station Bansdih, District Ballia with the prayer to enlarge him on bail.

(3.) For the purpose of evaluating the prayer for bail, the Court notes that although the applicant was named in the FIR, no material evidence has been gathered against him except that he was related to Rajesh Singh and Ranjit Singh. It is alleged that Ranjit Singh was incensed by the act of the deceased who had filed a complaint against him as a consequence of which his services came to be terminated. However even when the Court reads the statement of the accused as recorded at the time of their arrest and in the course of recovery on which alone the prosecution rests, it is manifest that no specific role has been assigned to the applicant. The applicant is otherwise stated to have no previous criminal history. The Charge-sheet is stated to have been filed on the conclusion of the investigation.