BHURA SHEKH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) The present bail application has been filed by the applicant in Case Crime No. 291 of 2016, under Sections 395, 412 IPC, Police Station - Naugavan Sadat, District - Amroha, with the prayer to enlarge him on bail.

(3.) The contention raised by learned counsel for the applicant is that the accused-applicant has been falsely implicated in the present case due to ulterior motive. It is submitted by the learned counsel that the FIR was unnamed and applicant was arrested after two months and his complicity has been revealed on the basis of confessional statement of the applicant and other co-accused persons and recovery of rings, taps, kundal and pajeb have been shown. It is submitted by the learned counsel for the applicant that the similarly placed coaccused Irshad @ Irshad Teli and Arman and Shakeel have already been enlarged on bail vide orders dated 17.7.2017, 6.1.2017, 18.12.2016, copies bail orders have been annexed as Annexure 2. It is next contended that the applicant is in jail since 8.11.2016 and in case he is enlarged on bail, he will not misuse the liberty of bail.