OM PRAKASH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Prashansa Singh, learned counsel for the applicant and Sri Bhanu Pratap Singh, learned AGA for the State. Ms. Prashansha Singh has filed supplementary affidavit annexing therewith the marriage card of the daughter of the present applicant, the same is taken on record. Office is directed to allot the application number to this application.

(2.) The present applicant is in jail since 2/7/2024, in case crime no. 0313 of 2024, under Ss. 105, 115(2), 352 of BNS at P.S. Chanda, District Sultanpur. She has stated that the applicant has been falsely implicated as he has not committed any offence as alleged.

(3.) The learned AGA has opposed the aforesaid submission. Since, the marriage of the daughter of the applicant has been fixed for 8/2/2025 and marriage functions would be started from 7/2/2025 and being a father of Neha Verma, he will have to discharge some responsibilities. Therefore, I find it appropriate that the present applicant may be enlarged on bail till 20/2/2025.