AVYANAND OJHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Sanjay Singh, learned A.G.A.-I appearing for the State and perused the record.

(2.) It is contended on behalf of the applicant that he is innocent and has been falsely implicated in the present case. He did not commit any offence as alleged. It is further submitted that he has been implicated in the present case due to ulterior motive. The applicant has no criminal antecedent.

(3.) Learned A.G.A. opposed the prayer for bail.