Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the revisionists and learned A.G.A.
(2.) THE present criminal revision has been filed against the Judgment and order of conviction dated 20.07.2010 passed by Upper Magistrate Judicial Board, Gorakhpur and order dated 23.07.2010 passed by Upper District and Session Judge/Fast Tract Court No. 2 Gorakhpur, in Criminal Appeal No. 129 of 2010, whereby the bail application of the revisionist in case Crime No. 333 of 2010 under Sections 143, 326, 341, 504, 506 IPC 3(1)X SC/ST Act Police Station Bansgaon, District Gorakhpur, has been rejected. Revisionist has been convicted and it is argued on behalf of the learned Counsel for the Revisionist that the orders impugned are not justified as there was no evidence against the revisionist. No specific role has been assigned to the revisionist. It is further argued that the main role of causing injury by pouring acid on the injured has been assigned to co -accused Mohan, who has been granted bail by this Court vide order dated 16.08.2010, photo copy of the same has also been produced before the Court, which has been taken on record. It is further argued that the co -accused Pappu has also been enlarged on bail vide order of this Court dated 07.07.2010, photo copy of the same has also been produced, which has been taken on record.
(3.) THERE is no evidence on record to show that if the revisionist is released on bail, the revisionist will join the gang of criminals or his association will endanger him physically, psychologically or morally.;