Rajesh vs State Of U.P.
2016 Latest Caselaw 7670 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 44338 of 2016
 

 
Applicant :- Rajesh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ratan Singh
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Manoj Misra, J.

Heard learned counsel for the applicant, the 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. 76 of 2016, under Section 302 I.P.C,  Police Station - Gandhi Park, District- Aligarh, with the prayer to enlarge him on bail.

According to the prosecution case, the applicant and co-accused inflicted knife wound on the deceased at a meat shop. The post mortem report discloses two ante mortem incised wounds on neck region and knife is also stated to have been recovered. The post mortem report finds support from ocular account.

The submission of the learned counsel for the applicant is that two persons have been implicated without specifying as to who inflicted which blow and the applicant has no previous criminal history and he has been falsely implicated.

The learned A.G.A has opposed the prayer for bail.

I have considered the submissions, no case for bail is made out the bail application is rejected.

Order Date :- 19.12.2016.

Vinod.