RAMBHAWAN NISHAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of State, is taken on record.

(2.) Heard learned counsel for the applicant, Sri Sanjay Singh, learned AGA - I for the State and perused the record.

(3.) The submission of learned counsel for the applicant is that the applicant has been falsely implicated in the present case. He is innocent and has no criminal antecedent, the said fact has been mentioned in para 15 to the affidavit filed in support of bail application. Learned counsel for the applicant submits that co - accused Amit Singh @ Fauji @ Amit Rai and Arvind Kumar Pandey have been granted bail by this Court vide orders dated 03.12.2019 and 23.10.2019 passed in Crl. Misc. Bail Application Nos. 53481 of 2019 and 44493 of 2019. He claims parity. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed forth before the Court. The circumstances which, according to the counsel, led to the false implication of the accused have also been touched upon at length. It has been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required. The applicant is languishing in jail since 02.01.2019. He undertakes that he will not misuse the liberty, if granted, therefore, he may be released on bail.