HALEEM @ ALEEM 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 Haleem @ Aleem, who is involved in Case Crime No.126 of 2017, under sections 379, 411 IPC, Police Station Gomti Nagar, District Lucknow.

(3.) Learned counsel for the applicant submits that accused-applicant is not named in the first information report which was lodged against unknown person. Subsequently, on 2.1.2018 a recovery was shown to have been made from possession of the accused-applicant and a case at Case Crime No.2/2018 was registered wherein the accused-applicant has been enlarged on bail by the learned court below. One vehicle was connected with this crime number. It is submitted that no such recovery was made. Accused-applicant is languishing in jail since 2.1.2018. Cases shown to have been pending against the accused have been slapped after the alleged recovery.