UDAI NARAYAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State through video conferencing and perused the record of the present bail application.

(2.) The present bail application has been filed by the applicant-Udai Narayan Singh with a prayer to enlarge her on bail in Case Crime No.369 of 2020, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station- Kotwali, District-Ballia.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the present case. It has been submitted that the F.I.R. has been lodged after 7 years on the application of the complainant moved under Section 156(3) Cr.P.C. and there is no explanation of delay in lodging the F.I.R. It has been submitted that both the parties are the members of joint family and between the parties there is a dispute of shares of property of Lt. Ambika Singh. It has further been submitted that the applicant has no criminal history and he is not previously convicted in any case. It has been next submitted that there is no independent witness of the alleged incident and he is languishing in jail since 09.02.2021 and further undertakes that he will not misuse the liberty in case she is released on bail.