NEERAJ TIWARI,J. - (1.)Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.)It is submitted by the learned counsel for the applicant that applicant has been falsely implicated in the present case. Role of putting cloth on mouth of the victim has been assigned to the applicant whereas role of assaulting and throttling has been assigned to co-accused, Ajay, Omi and Bantu. It is next submitted that another co-accused Sultan @ Sher Singh along with two criminal history has been assigned the role of locking the door, has already been enlarged on bail by this Court on 17.12.2020 in Criminal Misc. Bail Application No. 30839 of 2020. Applicant has no criminal history and he is in jail since 21.10.2020, undertakes that he will not misuse the liberty, if granted.
(3.)Learned A.G.A. has vehemently opposed the prayer but could not dispute the aforesaid facts.