CHOTU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anurag Singh, learned counsel for the applicant and Sri Ashok Kumar Singh, learned Additional Government Advocate for the State.

(2.) As per learned counsel for the applicant, the present applicant- Chotu is languishing in jail since 3/12/2024 in Case Crime No.428/2024, under Sec. 70 (1), 140(3) B.N.S., Police Station Tambour, District Sitapur.

(3.) Learned counsel for the applicant has submitted that the present applicant has been falsely implicated in this case as he has not committed any offence as alleged in the prosecution story.