MOHAMMAD NIYAZ Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. and perused the record.

(2.) Learned counsel for the applicant contended that the applicant is innocent and he has been falsely implicated in the present case. Applicant has supported and posted Flag of the neighbouring country through Facebook I.D. Applicant is a labour class person. Applicant has never tried to create any social disturbance in the country. It is further submitted that applicant shall not indulge in such type of any anti-national activity. There is no criminal antecedent of applicant. The applicant undertakes that he will not misuse the liberty of bail. The applicant is in custody since 27/10/2021.

(3.) Per contra, learned A.G.A. opposed the prayer for bail but could not dispute the submission made by learned counsel for applicant.