Allahabad High Court
Raja Alias Ilhaq vs State Of U.P. on 19 February, 2020
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7892 of 2020 Applicant :- Raja Alias Ilhaq Opposite Party :- State of U.P. Counsel for Applicant :- Mohd. Samiuzzaman Khan Counsel for Opposite Party :- G.A. Hon'ble Suneet Kumar,J.
Shri M.K. Srivastava learned counsel for the informant has filed counter affidavit on behalf of the informant, is taken on record.
Heard learned counsel for the applicant, learned counsel for the informant, learned Additional Government Advocate and perused the record.
This bail application has been filed on behalf of the applicant involved in Case Crime No. 311 of 2019, under Sections 307, 326A & 323 I.P.C., P.S. Lalkurti, District Meerut.
As per prosecution case, incident is of Meerut at 2:30 A.M.; victim was subjected to acid attack; role assigned to the applicant is of having caused firearm injury; medicolegal examination report shows superficial burn on face, neck, chest, abdomen & right shoulder ; lacerated wound on right side of chest; blackening above right iliac crest is present; applicant has criminal antecedent.
Learned Additional Government Advocate and learned counsel for the informant opposed the prayer for bail and submits that it will not be in public interest in case applicant is released on bail as victim and his family members are being coerced to compromise the pending criminal matter.
Considering the facts and circumstances of the case, I am not inclined to allow the bail application at this stage.
The bail application is, accordingly, rejected.
The trial Court is directed to expedite the trial and conclude the same expeditiously on day to day basis from the date of production of a certified copy of this order provided there is no other impediment.
Office is directed to send a certified copy of this order to the trial Court concerned for immediate compliance.
Order Date :- 19.2.2020 Mukesh Kr.