KIRAN KUMAR Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. appearing for the State and perused the record. Applicant has moved the present bail application seeking bail in Case Crime No.254 of 2020 under Sec. 3/7 Essential Commodities Act, P.S. Dataganj, District Budaun.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the present case due to ulterior motive. As per the F.I.R. version the alleged incident took place on 10/8/2019 at 17-00 hours and the complainant lodged the F.I.R. on 27/8/2019 and no explanation for the inordinate delay of 17 days had been explained. As per statement under Sec. 161 CrPC, of the complainant he reiterated the F.I.R. version.

(3.) Learned counsel for the applicant further submits that the applicant has track record of running fair price shop for the last 10 years and no complaint was ever made by the villagers. The present F.I.R. was lodged due to village party band and bad relations with the local leaders.