ASHFAQ Vs. STATE OF U.P.

JUDGEMENT

(1.) Matter is taken up in COVID-19 special circumstances through Video Conferencing. Urgency application has been allowed and report to that effect is on record.

(2.) Heard Mr. Rehan Ahmad Siddiqui, learned counsel for the applicant, Mr. Anurag Verma, learned Additional Government Advocate for the State and perused the record.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated. The applicant is in jail since 31.3.2018. The applicant has no criminal history. The applicant has not made any demand of motorcycle or cash as alleged by the prosecution and the allegations against him are totally false.