ANSHU MALAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) The instant bail application has been filed on behalf of the applicant, Anshu Malan @ Vineet Kumar with a prayer to release him on bail in Case Crime No. 487 of 2018, under Ss. 384 IPC and 66D IT. Act, Police Station Tappal, District-Aligarh during pendency of trial.

(3.) The allegation in the first information report is that in whats app a message was posted making allegation against the informants that they are members of a gang involved in theft of children. The first information report has been registered alleging that the reputation of the informants have been maligned. Applicant is said to be group admin, of the aforesaid whats app group. He has no criminal history and is in jail since 30/7/2020.