RANJEET PANDEY Vs. STATE OF U. P

JUDGEMENT

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

(2.) The instant bail application has been filed on behalf of the applicant with the prayer to release him on bail during the trial in Case Crime No. 61 of 2023, under Sec. 420, 406, 506, 467, 468, 471, 120-B of IPC, P.S.- Indira Nagar, District Lucknow.

(3.) The contention of learned counsel for the applicant is that the applicant is innocent and has falsely been implicated in the instant matter due to ulterior motive. He submits that the only allegation against the applicant is that on the instance of him, the complainant has given some amount to Virender Kumar/co-accused who later on died. He added that there is no documentary proof with respect to any amount given to the present applicant and further submits that there was some dispute in between the parties which is being given colour of criminality and there was no criminal intent to commit any offence as is alleged in the first information report. He added that the applicant has two cases criminal history which has been explained and the applicant is languishing in jail since 31/8/2024 and he undertakes that in case, he is granted bail, he will not misuse the liberty of the same and would cooperate in the trial proceedings.