LOKENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for State 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. It is further submitted that Akash Vashishtha @ Akah Sharma has been granted bail by trial court, he is the main accused of this case. Applicant has not used Voter ID of the complainant. There is no previous criminal antecedent of the applicant. The applicant undertakes that in case applicant is released on bail, he will not misuse the liberty of bail. The applicant is in custody since 13/11/2021.

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