RAIS Vs. STATE OF U P

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed by the learned counsel for applicant is taken on record.

(2.) HEARD Sri Virendra Kumar, learned counsel for the applicant and Sri Manish Dev, learned A.G.A. appearing for the State.

(3.) IT has been submitted by the learned counsel for the applicant that the applicants are innocent and have been falsely implicated in the present case.? He further submits that from the joint possession of the applicants three motorcycles are said to have been recovered, which is false.? In fact no such recovery was made. He further submits that so far as the criminal history of the applicant is concerned the same has been explained in para 3, 4 and 6 of the supplementary affidavit. The applicant is in jail since 28.4.2014.