MANISH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant as well as learned A.G.A. for the State, Shri Krishna Kumar Tiwari holding brief of Shri Rupesh Gupta, learned counsel for the informant/complainant and perused the record.

(2.) This bail application has been moved on behalf of the accused-applicant/Manish Singh for grant of bail, in Case Crime No.0195/2022, under Ss. 419, 420, 467, 468, 471 I.P.C., Police Station Deva, District Barabanki during pendency of trial.

(3.) Learned counsel for the accused-applicant while pressing the bail application submits that the applicant has been falsely implicated in this case and he has not committed any offence as claimed by the prosecution.