AJAY KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard the counsel for the applicant and the learned Additional Government Advocate for the State of Uttar Pradesh.

(2.) This bail application has been filed under Section 439 Cr.P.C. seeking bail in Case Crime No. 64 of 2021 under Sections 420, 467, 468, 471, 120B I.P.C at Police Station Kaushambi District Ghaziabad during the pendency of trial.

(3.) It has been submitted by the counsel for the applicant that no recovery was made from the applicant and a false recovery memo was prepared. There is no independent witness to the recovery referred in the First Information Report. It was further brought to the notice of the Court by the counsel for the applicant that Pawan Kumar who has been assigned similar role as that of the applicant has already been granted bail vide order dated 19.5.2021 passed by this Court in Criminal Misc.Bail Application No.19707 of 2021. The applicant is in jail since 2.2.2021.