USMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Under the orders of Hon'ble The Chief Justice this bail application has been listed today in my chamber.

(2.) I myself have perused the bail application as well as the accompanying affidavit as well as annexures filed in support thereof.

(3.) Perusal of the record shows that several grounds have been mentioned in this bail application in order to prove the innocence of the applicant. Regard being had to the averment that the applicant has no previous criminal history and he is in jail since 23.11.2019.