PANKAJ GUPTA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present bail application has been filed by the applicant in case crime No.10 of 2014, under Sections 363, 366A Penal Code and Sec. 3(1) (10) of S.C./S.T. Act, Police Station Meja, District Allahabad with the prayer to enlarge him on bail.

(3.) The submission of the learned counsel for the applicant is that the first information report has been lodged against the applicant only on the basis of suspicion and hear say. It has been submitted that the applicant was arrested but nothing incriminating has been recovered from the possession of the applicant. It has been submitted that there is no cogent evidence to disclose that the applicant had abducted/kidnapped the daughter of the informant. The only evidence that has come on record is that the applicant had been in touch with the daughter of the informant through mobile communication. It has been submitted that the applicant is innocent with no previous criminal history and is in jail since 25.01.2014 and, in case he is enlarged on bail, he will not misuse the liberty of bail.