AWADHESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. for the State of U.P. and perused the record.

(2.) The present bail application has been filed on behalf of the applicant in Case Crime No.327 of 2020, under Sections 498-A, 304-B I.P.C. & Section 3/4 D.P. Act, Police Station Mohammadi, District Lakhimpur Kheri, with the prayer to enlarge him on bail.

(3.) The submissions of learned counsel for the applicant is that the applicant is an innocent person and has been falsely implicated in the case, he is having no previous criminal history and is in jail since 11.05.2020.