TAHLU Vs. STATE OF U P

JUDGEMENT

(1.) DEV Kant Trivedi, J. Heard learned Counsel of parties on this application for bail moved on behalf of Tahloo in Crime No. 37/96 registered at P. S. Ram Nagar, -Distt. Barabanki under Section 8/21 of N. D. P. S. Act.

(2.) IT is urged on behalf of the applicant that he had made a complaint against the arresting officer Sri Kirpa Shanker Dixit, S. O. of P. S. Ram Nagar, Distt. Barabanki and feeling annoyed from the complaint, the applicant has been falsely implicated in this case, though nothing was recovered from his posses sion, which fact according to the learned Counsel of the applicant will stand for tified from the absence of any public wit ness of recovery though the alleged recovery was made at 7. 20 p. m. IT is also urged on behalf of the applicant that the accused is in jail for more than 20 months.