KAPIL Vs. STATE OF U P

JUDGEMENT

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

(2.) It is submitted by learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. He has not committed the present offence. Recovery is false and planted. There is no independent witness of the said recovery. The applicant has no criminal history. He is languishing in jail since 28.10.2017 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.

(3.) On the other hand, learned AGA opposed the prayer for bail.