DINESH KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

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

(2.) The present bail application has been filed by the applicant inF.I.R. No. 641 of 2022, under Ss. 420, 406, 504, 506, 427, 409 I.P.C., Police Station Kotwali Nagar, District Barabanki with the prayer to enlarge him on bail.

(3.) The submissions of learned counsel for the applicant are that the applicant is innocent person and has been falsely implicated in the case and in jail since 28/9/2022. It is further submitted that the applicant has also been implicated in 34 other cases of similar nature. It is also submitted that the case of the applicant is similar to co-accused Sharad Kumar Verma and Pramod Kumar @ Pramod Kumar Verma, who have been enlarged on bail by this Court vide orders dtd. 29/11/2023 and 31/5/2023 passed in Criminal Misc. Bail Application Nos. 14034 of 2023 and 6953 of 2023 respectively. The bail order of co-accused Sharad Kumar Verma and Pramod Kumar @ Pramod Kumar Verma is annexed as Annexure 5 to the bail application. In these circumstances, the applicant is also entitled for bail. In case of being enlarged on bail, he will not misuse the liberty of bail.