SATENDRA 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 Section 439 of Code of Criminal Procedure has been filed by the applicant seeking enlargement on bail during the trial in Case Crime No. 555 of 2021, under Sections 392, 411, 120-B IPC, P.S. Indirapuram, District Ghaziabad.

(3.) It is contended that the applicant is innocent and has been falsely implicated in this case. It is contended that applicant is not named in the FIR and after lapse of one month the name of the applicant came in this case along with eleven persons and the recovery of Rs.20,000/- is shown to have been made from the possession of the applicant. It is submitted that the alleged recovered money is of his own money. The applicant is in jail since 13.05.2021 and has no criminal history.