AUSTIN PAUL Vs. STATE OF U.P.

JUDGEMENT

(1.) In compliance of the order passed by this Court dated 05.05.2020, the learned counsel for the applicant has provided all the necessary documents along with an e-mail and a supplementary affidavit which are taken on record.

(2.) The Court has heard the learned counsel for the applicant as well as Sri J.S. Tomar, learned A.G.A. for the State-respondent.

(3.) The submissions of the learned counsel for the applicant is that the applicant has been falsely implicated. The averments made in the First Information Report do not constitute any offence and it is motivated on account of the prevailing circumstances of COVID-19 pandemic. It has been submitted by learned counsel for the applicant that as per the First Information Report version, on 09.04.2020 at around 04:30 PM both the applicant and one Sunny Masih were riding on a motorcycle which was being driven by Austin paul, the applicant.