MAYA Vs. STATE OF U P

JUDGEMENT

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

(2.) This bail application has been filed by the applicant Smt. Maya seeking bail in Case Crime No. 249 of 2017, under Sections 363, 147, 302, 201 IPC, P.S. Sasni Gate, District Aligarh.

(3.) Learned counsel for the applicant has submitted that the applicant is wholly innocent and has been falsely implicated in the present case.