DHEERAJ KUMAR Vs. STATE OF U P

JUDGEMENT

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

(2.) Applicant is an accused and is seeking bail in Case Crime No. 821 of 2012, under sections 379 and 411 IPC, P.S. Partapur, District Meerut.

(3.) It is contended on behalf of the accused-applicant that the offence relates to the theft of a motorcycle. It is further contended that applicant is innocent and he has falsely been fastened in the case. He has no criminal antecedent. It is further contended that the offence is triable by Magistrate. The applicant is in jail from 13.01.2013.