SHUBHAM MISHRA 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.

(2.) Applicant has moved the present bail application seeking bail in Case Crime No.205 of 2020, under Sec. 4/25 of Arms Act, P.S. Khataund, District Jalaun.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the present case due to ulterior motive. Learned learned counsel for the applicant further summits that the recovered material has been planted by the police which would have been recovered from other accused and had been shown to have been recovered from the applicant in order to save the real accused for the reason known to them. He submits that the applicant is not connected with offence alleged and in the alleged place of occurrence no raid or recovery was made and the police has falsely implicated the applicant showing false raid and recovery. The applicant is innocent and law abiding person and is not involved in the case and the police has falsely implicated him in this case. He submits that no such incident had ever happened.