MANOJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State and perused the material on record.

(2.) Applicant seeks bail in Case Crime No. 187 of 2021, under Ss. 395 and 412 IPC, Police Station Ekdil, District Etawah, during the pendency of trial.

(3.) Learned counsel for the applicant has argued that the applicant is absolutely innocent and has been falsely implicated in the present case with a view to cause unnecessary harassment and to victimize him. The applicant is not named in the FIR. It is also submitted that from the possession of the applicant, Rs.1,50,000.00, one chain and one ear ring have been recovered. It is further stated that co-accused person, namely, Ravi Kumar, Vijay Kumar @ Beetu, Satyaveer Singh @ Pinki Yadav @ Saurabh have already been granted bail by the co-ordinate Benches of this Court vide orders dtd. 24/11/2021, 31/1/2022 and 24/1/2022, passed in Criminal Misc. Bail Application Nos. 38271 of 2021, 45477 of 2021 and 412 of 2022 respectively. The case of the applicant is identical to the case of the co-accused persons. It is also submitted that the applicant has criminal history of 10 cases, which has been explained in para-3 of the supplementary affidavit. The applicant is languishing in jail since 5/7/2021. In case, the applicant is released on bail, he will not misuse the liberty of bail.