AKABAR ALI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Balram Mishra, learned counsel for the applicant, Shri Daya Shankar Singh, learned counsel for the informant/complainant as well as learned A.G.A. for the State and perused the record.

(2.) The instant application has been moved by the accused- applicant- Akabar Ali, in Case Crime No. 356 of 2021, under Sec. 406 and 420 I.P.C., Police Station Khalilabad, District Sant Kabir Nagar, with the prayer to enlarge him on anticipatory bail.

(3.) Learned counsel for the applicant while pressing the anticipatory bail application submits that it is a case of false implication and all the contents of the F.I.R. are false, fabricated and could not be believed due to inherent contradictions and improbabilities.