KAVITA SOLANKI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Upadhyay assisted by Sri Kapil Kumar, learned counsel for the applicant and learned A.G.A. for the State.

(2.) It is submitted by the learned counsel for the applicant that applicant has been falsely implicated in the present case. It is further submitted that F.I.R. is very vague and without any specific explanation as well as detail of the alleged fraud. It is next submitted that neither date of time of incident nor detail of transaction/ bill/ invoice has been given. Applicant has no criminal history and she is in jail since 26.11.2020, undertakes that she will not misuse the liberty, if granted.

(3.) Learned A.G.A. has vehemently opposed the prayer but could not dispute the aforesaid facts.