MAHENDRA PAL Vs. STATE OF U P

JUDGEMENT

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

(2.) This bail application has been filed by the accused-applicant Mahendra Pal, who is involved in Case Crime No.05 of 2018, under sections 419, 420 IPC and Section 66 of Information Technology Act, Police Station Kotwali Dehat, District Bahraich.

(3.) Learned counsel for the applicant submits that accused-applicant has been falsely implicated in this case. It is further submitted that accused-applicant was neither named in the first information report nor any recovery were made from his possession. Accused-applicant alongwith co-accused was apprehended by the police. Thereafter, on the basis of confessional statements different cases have been slapped upon him. It is further submitted that even no identification parade was conducted wherein the complainant could have identified the accused-applicant. Merely, on the basis own confessional statement accused have been falsely implicated in this case. Co-accused- Ajay Pratap Singh and Rahul Singh have been enlarged on bail by this Court in bail No.1293 of 2018 on 19.2018.