RITESH RAWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Yadav, learned counsel for the applicant, Sri Satish Kumar Singh, learned brief-holder for the State and perused the material on record.

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant-Ritesh Rawat, seeking enlargement on bail during trial in connection with Case Crime No.215 of 2019, u/s 413, 420, 408, 406, 411, 120-B/34 I.P.C. and u/s 43, 66, 66B, 66D of Information Technology (Amendment) Act, 2008 registered at Police Station Hathras Gate, district Hathras.

(3.) Learned counsel for the applicant argued that the applicant has been falsely implicated in the present case. It is further argued that there is no specific allegation against the applicant. He has been implicated in the present case due to enmity as there was some dispute regarding payment of salary. The allegation that the applicant and co-accused Deepak Sharma have stolen the software of the Company is false and is incorrect allegation as the applicant was working as a labour in the Company and was registered as such in the Labour Department of Government of Uttar Pradesh. It has also been pointed out that the applicant is not having any criminal history as stated in para no. 15 of the affidavit and is in jail since 20/12/2020.