IMRAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned AGA and perused the record.

(2.) The instant bail application has been filed with a prayer to enlarge the applicant on bail in Case Crime No. 683 of 2019, under Sections 420, 406, 467, 468, 471, 120B, 34 IPC, Police Station Sector-49, District Gautam Budh Nagar, during pendency of trial.

(3.) It is urged that co-accused Pappu Yadav, Lakhan and Istiyaq have been enlarged on bail by coordinate Bench of this Court vide orders dated 11.9.2019, 26.11.2019 and 22.4.2020 passed in Criminal Misc. Bail Applications No. 34489 of 2019, 40881 of 2019 and 11408 of 2020 respectively; applicant has been falsely implicated; applicant is not the vendor of the alleged property; he is neither executor nor beneficiary of the transactions; chargesheet has been filed; criminal antecedent of the applicant has been duly explained; applicant is languishing in jail since 10.7.2019, and in case he is enlarged on bail he will not misuse the liberty of bail.