RAMJANAM YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) It is submitted by the learned counsel for the applicant that the applicant is innocent, he has not committed the alleged offence, but he has been falsely implicated in the present case. It is further submitted that only one case have been shown against the applicant in the Gang Chart? and in the said case, the applicant has been granted bail copy of the bail order has been annexed to the affidavit filed in support of bail application. It is next submitted that there is also no possibility of applicant either fleeing away from the judicial process or tampering with the witnesses. Applicant who is in jail since 3.7.2020, undertakes that he will not misuse the liberty, if granted.

(3.) Learned A.G.A. has vehemently opposed the prayer but could not dispute the aforesaid facts.