Jitendra vs State Of U.P.
2015 Latest Caselaw 773 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19105 of 2015
 
Applicant :- Jitendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Avnish Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 
Hon'ble Ramesh Sinha,J.

Heard Sri Avnish Kumar Srivastava, learned counsel for the applicant, Sri A.K.Saxena, learned A.G.A. appearing for the State and perused the record.

This bail application has been moved on behalf of the applicant who is involved in case crime No.606 of 2014, under Sections 302/34, 504, 506  I.P.C., Police Station  Sadar Bazar, District Meerut.

It has been contended by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. He further submits that the incident has taken place in some other manner and not as stated by the prosecution. He next argued that though all the persons were present but at the time of G.D. entry it was only stated that Jitendra has fired at the deceased but parentage of the applicant was not mentioned. The applicant is in jail since 30.11.2014.

Learned A.G.A. opposed the prayer for bail and submitted that it was the applicant who shot dead the deceased with firearm weapon.

Without expressing any opinion on the merit of the case and considering the submissions advanced by learned counsel for the parties, I do not find any good ground to release the applicant on bail. Accordingly, the bail application is hereby rejected.

Order Date :- 29.5.2015

NS