RAVINDRA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for applicant as well as learned Additional Government Advocate for the State through video conferencing and perused the record.

(2.) This bail application has been moved by the accused/applicant Ravindra Yadav for grant of bail, in Case Crime No. 25 of 2020, under Sections 419, 420, 467, 468, 471 IPC and 60, 63, 72 Excise Act, relating to Police Station Ram Sanehi Ghat, District Barabanki.

(3.) Learned counsel for applicant while pressing the bail application submits that the applicant has been falsely implicated in this case and no offence as claimed by the prosecution has been committed by him.