Allahabad High Court
Adityanath Gupta vs State Of U.P. on 18 March, 2020
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 81 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10613 of 2020 Applicant :- Adityanath Gupta Opposite Party :- State of U.P. Counsel for Applicant :- Shyama Charan Tripathi Counsel for Opposite Party :- G.A. Hon'ble Yashwant Varma,J.
Heard learned counsel for the applicant, Sri I.P. Srivastava Sahai, the learned A.G.A for the State, Sri R.C. Tiwari who appears for the informant and perused the record.
The present bail application has been filed by the applicant in case crime No.770 of 2019, under Section 364, 302, 201, 120B, 34 IPC, police station Khorabar, District Gorakhpur with the prayer to enlarge him on bail.
The Court finds no ground to accord the facility of bail to the applicant bearing in mind the fact that a handicapped person has been brutally done to death. The name of the accused came forth on the basis of a statement of a co-accused recorded during the course of investigation. Additionally the Court bears in mind that the cloth which was used in allegedly causing death due to strangulation was recovered at the behest of the applicant.
Consequently the application is rejected.
Order Date :- 18.3.2020 faraz