KARTIK & ANR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicants and learned A.G.A. for the State, through video conferencing and perused the record.

(2.) This first bail application has been moved on behalf of the accused-applicants Kartik and Venketesh for grant of bail, in Case Crime No. Case Crime No. 452 of 2018, under Sections 379,411,120-B IPC, Police Station Cantt., District Faizabad.

(3.) Learned counsel for the applicants submitted that accused applicants have falsely been implicated in the present case. Learned counsel for the applicants further submitted that accused applicants are not named in first information report and they have been made accused in the present case after nine months on the basis of confessional statements. Nothing incriminating article has been recovered from the possession of the accused applicants.