KARUNA NAND BAJPAYEE,J. - (1.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 760 of 2013, u/s 326, 352 I.P.C., Police Station - Tilhar, District - Shahjahanpur.
(2.) Heard Sri D.K. Shukla, Advocate holding brief of Sri Mohit Singh, learned counsel for the applicant and learned A.G.A.Perused the record.
(3.) Submission of counsel for the applicant is that because of family dispute the applicant has been falsely implicated in the case and what has been done by him was as a result of extreme provocation. Contention is that bail may be granted on humanitarian ground as the applicant is in jail since 26.11.2013.;