SABIR ALIAS AKRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Prateek Tewari, learned Advocate, who has filed memo of appearance on behalf of both the applicants after taking no objection from earlier counsel, the same is taken on record. Sri Aniruddh Kumar Singh, learned AGA-I has argued on behalf of the State.

(2.) As per learned counsel for the applicants, the present applicants are in jail since 22/2/2016 in Case Crime No.204 of 2015, under Ss. 396 and 412 IPC, Police Station -Jankipuram, District - Lucknow.

(3.) Learned counsel for the applicants has submitted that the present applicants have been falsely implicated in the case as they have not committed any offence as alleged. Attention has been drawn towards the impugned FIR wherein no one has been named, but during investigation, the present applicants have been arrested.