SUGHAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned AGA for the State and perused the material placed on record.

(2.) It is argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case with some ulterior motive. The applicant is languishing in jail since 005.2018. He does not have any criminal history to his credit. In case the applicant is released on bail he will not misuse the liberty of bail.

(3.) Per contra learned A.G.A. has opposed the bail prayer of the applicant by contending that the innocence of the applicant cannot be adjudged at pre trial stage therefore, the applicant does not deserve any indulgence. In case the applicant is released on bail he will misuse the liberty of bail.