- (1.) HEARD learned counsel for the applicant and the learned A.G.A. for the State and perused the record.
(2.) THE present bail application has been filed by the applicant in case crime No. 9 of 2014, under Sections 147, 148, 302, 323, 504, 506 IPC, Police Station Kadipur, District Sultanpur with the prayer to enlarge him on bail.
(3.) THE submission of the learned counsel for the applicant is that from the prosecution case it appears that there was a sudden fight in respect of flow of the canal water on the fields. Two persons are said to be injured in the incident whereas one person died. It has been submitted that from the statement of Baijnath (the injured), recorded under Section 161 Cr.P.C., it appears that the role of the applicant is of beating the injured (Baijnath) whereas the deceased is said to have been caused injury by Raju and Bawandal (non -applicants). It has been submitted that the injuries on the body of Baijnath reveals only simple injuries. It has next been submitted that the applicant is innocent with no criminal history. It has lastly been submitted that the applicant is in jail since 10.01.2014 and in case he is enlarged on bail, he will not misuse the liberty of bail.;