JUDGEMENT
Subhash Chandra Sharma, J. -
(1.)Heard learned counsel for the applicant as well as learned A.G.A for the State and perused the record.
(2.)Facts in brief are that on 1/3/2021 at about 10 O'clock in the night applicant alongwith other co-accused persons assaulted family members of the informant with spade and knife causing injuries on their person as a result Laxmeena Devi died.
(3.)It is submitted that applicant is innocent and has been falsely implicated in this case being family member of other co-accused persons. Knife is said to have been used in the offence but no any injury as such has been found during medical examination of the person of the injured as well as in post-mortem of deceased. In this way, it cannot be said that applicant has participated in the incident. It is further submitted that he is in jail since 2/3/2021 and has been implicated on account of land dispute and village partybandi and in case he is released on bail, he will not misuse the liberty of bail and will co-operate in trial.
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