JHUMAN SHAH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for applicant(s), learned A.G.A. and perused the record.

(2.) This bail application has been preferred by the accused-applicant(s), Jhuman Shah, who is involved in Case Crime No. 462 of 2020, under Sections 392, 411 I.P.C. P.S.- Kotwali Nagar, District- Etah.

(3.) Learned counsel for the applicant(s) in support of his prayer for bail submits that the applicant(s) is innocent and he has been falsely implicated in the present case. It is further submitted that the FIR of case crime no.462 of 2020 was lodged against unknown persons in regard to loot of Rs.4500/- and one Samsung Mobile phone and on 15.7.2020 police party apprehended the applicant along with one co-accused Saleem @ Bhoomi and from possession of applicant Rs.4500/- and one mobile phone was recovered. There is no independent witness of the alleged recovery. The criminal history of the applicant has been explained in para-15 of the affidavit filed in support of bail application. The applicant has been languishing in jail since 16.07.2020.