SALEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Aniruddh Kumar Singh, learned A.G.A.-I for the State and perused the record.

(2.) The instant bail application has been filed on behalf of the applicant with a prayer to release the applicant on bail during the trial in Case Crime No. 217 of 2022, under Sec. 3/5/8 of Prevention of Cow Slaughter Act, 1955, P.S.- Jahangirganj, District - Ambedkarnagar.

(3.) It is contended by learned counsel for the applicant that the applicant is innocent and he has been falsely implicated in the present case. He further submits that applicant is not named FIR and he was not arrested on spot. He next submits that his name came into light only on the confessional statement of co-accused persons. He next added that police being inimical has planted him in the instant case and there is no substantial evidence against the applicant so as to connect him in the instant matter. He further submits that criminal history of the applicant has been explained in para 14 of the bail application. It has also been submitted that the applicant is not involved in any anti-social activities and he is not a member of any gang. The applicant is in jail since 30/9/2022. In case he is granted bail, he will not misuse the liberty and would cooperate in the trial proceedings.