ABHAY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shivendra S Singh, learned counsel for the applicant and Sri Diwaker Singh, the learned AGA for the State and perused the record.

(2.) The present applicant is in jail since 17/12/2024, in case crime no. 150 of 2024, under Ss. 191(2), 191(3), 115(2), 352, 76, 333 and 105 of BNS at Police Station Mahigawan District Lucknow.

(3.) Learned counsel for the applicant has stated that the present applicant has been falsely implicated as he has not committed any offence as alleged.