AQIB 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.) The instant bail application has been filed with a prayer to release the applicant on bail in Case Crime No. 336 of 2022, registered under Ss. 363, 366, 506 I.P.C., Police Station Sasni Gate, District Aligarh during pendency of the trial.

(3.) Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present case due to ulterior motive. Victim in her statement made allegation against co-accused Bhura for enticing and assaulting. Co-accused, namely, Umera, Arsi, Nidha have been granted bail by co-ordinate Bench of this Court vide orders dtd. 6/9/2022, 12/9/2022, 26/9/2022 and the applicant's case is identical to the co-accused, hence, the applicant is also entitled to be enlarged on bail on the ground of same footing. Criminal history of the applicant has been explained in para 4 to the supplementary affidavit. The applicant is languishing in jail since 31/1/2023. In case, the applicant is released on bail, he will not misuse the liberty of bail and co-operate in trial.