PUSHPENDRA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant seeking enlargement on bail in Case Crime No. 283 of 2020, under Ss. 419, 420, 467, 468, 471, 120B- IPC, at Police Station Kotwali, District Jaunpur.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and has been falsely implicated in the present case. The applicant is in jail since 16/6/2020.