JODHPAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Gaur learned counsel for the applicant and Sri Om Prakash Mishra learned A.G.A. appearing for the State.

(2.) Learned counsel for the applicant in support of his prayer for bail submits that the applicant is innocent and he has been falsely implicated in the present case. He has further submitted that he has no criminal history to his credit. No specific role has been assigned against the applicant. Only general allegations has been assigned only with a view to harass the applicant. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed forth before the court. The circumstances which, according to the counsel, led to the false implication of the accused has also been touched upon at length. It has been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required. It has also been submitted that the applicant is languishing in jail since 22.04.2018. The applicant has no other reported criminal antecedent.

(3.) Learned A.G.A. opposed the prayer for bail.