AMITABH THAKUR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Nadeem Murtaza, learned counsel for the applicant and Shri V.K. Shahi, learned Additional Advocate General assisted by Shri Prachish Pandey, learned A.G.A. for the State.

(2.) The present bail application has been filed by the applicant in F.I.R. No. 309 of 2021, under Ss. 120-B, 167, 195-A, 218, 306, 504, 506 IPC, Police Station Hazratganj, District Lucknow with the prayer to enlarge him on bail.

(3.) Learned counsel for the applicant submitted that the applicant has falsely been implicated in the present F.I.R. No. 309 of 2021 lodged by Sub-Inspector, Daya Shankar Dwivedi. It has further been submitted that applicant is a law abiding citizen and is active on social media. The applicant is a graduate in Mechanical Engineering and alumni of Indian Institute of Technology, Kanpur and Indian Institute of Management, Lucknow. The applicant is also an Ex IPS Officer of 1992 batch of U.P. Cadre and he has always been a socially conscious person towards the public at large. It has further been submitted that the applicant always raised his voice against the victimization of the civilised persons either by the Government machinery or by others and referred the matter to the appropriate forum with the request for taking necessary action, on account of which, frivolous cases were filed against him and he has been compulsorily retired from service vide order dtd. 17/3/2021 and consequential order dtd. 21/3/2021.