AMIT KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned AGA for the State of U.P and perused the material available on record.

(2.) Contention raised on behalf of the applicant has been confined to the extent that the applicant is innocent and has been falsely implicated in this case. Nothing incriminating has been recovered from possession of the applicant. There is no independent public witness to the fact of recovery. Offence alleged is triable by the Magistrate, First Class. The applicant is languishing in jail since 21.06.2018.

(3.) Learned AGA has opposed prayer for bail. However, learned AGA has not disputed the aforesaid facts.