LAWS(ALL)-2023-11-87

AJAY KUMAR Vs. STATE OF U. P.

Decided On November 22, 2023
AJAY KUMAR Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Learned A.G.A. submits that instructions have been received and has no objection in case the bail application is heard on merits.

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

(3.) It is submitted by learned counsel for the applicant that as per the allegations in the first information report, it is alleged that the applicant along with co-accused have taken PAN card, Aadhar card and educational certificates for providing job. However, subsequently the same was misused by the applicant and a fake account was opened and transaction of about Rs.8.00 crore has been made in the aforesaid account. Subsequently, income tax department has given notice. There is no evidence against the applicant in the present case and only the statement of the informant is there. During investigation, no material has surfaced against the applicant. No incriminating article has been recovered from the applicant. The applicant has explained criminal history in paragraph 11 of the affidavit. Applicant is languishing in jail since 1/10/2023 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in the trial.