ZULFIQAR JAVED IRANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) This bail application is moved on behalf of applicant involved in Case Crime No.479 of 2019, under Sections 406, 420, 411 I.P.C., Police Station P.G.I., District Lucknow.

(3.) Learned counsel for the applicant submits that there is no recovery of any of the stolen goods from the applicant. Applicant is innocent and he has been falsely implicated in the present case. He further submits that applicant has no previous criminal history and he is in jail since 09.07.2019.