SALAHUDDIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Hom Narayan Awasthi, learned counsel for the applicant, Shri Vijay Prakash Dwivedi, learned AGA-1 for the State and also perused the material placed on record.

(2.) Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed forth before the Court. The circumstances which, according to the counsel, led to the false implication of the accused have also been touched upon at length. It has been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required and is also ready to accept all the conditions which the Court may deem fit to impose upon him. The applicant undertakes that in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial. It has also been pointed out that the accused is not having any criminal history and he is in jail since 22/9/2021 and that in the wake of heavy pendency of cases in the Court, there is no likelihood of any early conclusion of trial.

(3.) The prayer for bail is granted. The application is allowed.