HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36610 of 2014 Applicant :- Aslam Opposite Party :- State Of U.P. Counsel for Applicant :- Madan Kumar Tiwari,M.D. Tiwari Counsel for Opposite Party :- Govt. Advocate Hon'ble Manoj Misra,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
The present bail application has been filed by the applicant in case crime No.67 of 2014, under Sections 307, 452 IPC, Police Station Civil Line, District Aligarh with the prayer to enlarge him on bail.
According to the prosecution case the applicant with an intent to kill inflicted knife injury on the face of the informant while the other accused had held the informant. The medical examination of the informant reveals incised wound 9 cm x 1.5 cm on left side mandible.
The learned counsel for the applicant has submitted that the injury has been found to be simple in nature and the applicant has remained in jail since 22.01.2014.
The learned A.G.A. has opposed the prayer for bail and has submitted that the injury was inflicted with an intent to kill and since the applicant has been assigned main role and he has a criminal history of an attempt to murder case i.e. Case Crime No.1542 of 2010, in which, according to the learned counsel for the applicant, the applicant is on bail, it is not appropriate for this Court to grant bail to the applicant.
Considering the facts and circumstances of the case as also the previous criminal history of another case of an attempt to murder, this Court does not consider it appropriate to grant bail to the applicant. The bail application is, accordingly, rejected.
However, it is observed that the trial court would endeavour to conclude the trial expeditiously, preferably, within a period of six months from the date of production of certified copy of this order.
Order Date :- 31.8.2015 AKShukla/-