AKASH MASIH Vs. STATE OF U P

JUDGEMENT

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

(2.) Learned counsel for the applicant contended that the applicant has been falsely implicated in the present case; that the applicant is not named in F.I.R. regarding theft of motorcycle; that after a period of more than one month, the recovery of motorcycle in question has been shown along with five other motorcycles from the possession of applicant and others and recovery of 26 motorcycles on their pointing; that there is no independent witness of the alleged recovery; that co-accused Krishnakant @ Pintu, Akash Masih and Pancham Lal @ Vijay have been granted bail by this Court vide orders dated 30.3.2015, 7.5.2015 and 24.6.2015 passed in Criminal Misc. Bail Application Nos.8761 of 2015, 15642 of 2015 and 21967 of 2015, copies of which have filed as Annexure no.2, 3 and produced for perusal; that applicant has no criminal history; that the applicant undertakes that he will not make misuse the liberty of bail; that the applicant is in custody since 14.12.2014.

(3.) Learned A.G.A vehemently opposed the prayer of bail and contended that the applicant and his associates are running the racket of bike lifting.