ASHOK YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant and learned Additional Government Advocate for the State.

(2.) This is the first bail application filed by the accused-applicant, Ashok Yadav, who is involved in Case Crime No. 759/2019, under Ss. 409, 419, 420, 467, 468, 471, 120-B, 34 IPC, Police Station Kotwali City, District Hardoi.

(3.) It is submitted that the charge sheet has already come to be filed in the case and the matter is proceeding for trial. Thus, the apprehension of the prosecution that the accused-applicant shall tamper with the collection of evidence in any manner is ruled out. There is no past criminal history of the accused-applicant. It is assured that the applicant shall not misuse the bail and shall co-operate with the proceedings of trial without fail.