ADITYA UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard counsel for the applicant, Sri V.P. Tripathi, learned A.G.A. for the State and perused the material placed on record.

(2.) The instant application has been filed with the prayer to grant anticipatory bail to the applicant in Case Crime No. 57 of 2025, under Sec. 309(6) of B.N.S., Police Station Jalesar, District Etah.

(3.) Counsel for the applicant submits that the applicant was not named in the first information report and has been falsely implicated in the present case. The name of the applicant was disclosed by co-accused, Abhishek alias Sheku and Amit alias Siddharth Bharadwaj in Police custody. The said statements insofar as they implicate the applicant are unreliable. The alleged motorcycle and the mobile phone were recovered from the possession of the co-accused who were arrested at the spot. At this stage, there is no credible evidence to link the applicant with the offence. The applicant has no criminal antecedent. The investigation is still pending. It is next submitted that the applicant has apprehension of his arrest and in case, the applicant is released on anticipatory bail, he will not misuse the said liberty.