RAJKUMAR @ BUDDHARAJ KEWAT Vs. STATE OF U P

JUDGEMENT

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

(2.) By means of this application, the applicant who is involved in Case Crime No. 25 of 2019, under Sections 392, 411, 120B, 419, 420, 467, 468, 471, 328, 342, 504 and 506 I.P.C., P.S. Maudaha, district-Hamirpur, is seeking enlargement on bail during the trial.

(3.) Learned counsel for the applicant submitted that the applicant is not named in the first information report. He is absolutely innocent and has been falsely implicated in the present case due to some ulterior motive. It is also submitted that the recovery which has been shown by the police the same was planted by the police on the instructions of persons having ulterior motive. There is no eye witness of the alleged recovery. He further submitted that all the offences with which the accused has been implicated are triable by the court of Magistrate. He also submitted that other co-accused Avanis @ Billu has already been granted bail by this Court vide order dated 5.4.2019 passed in Criminal Misc. Bail Application no. 14266 of 2019. He lastly submitted that the applicant, who is in jail since 9.2.2019 and has no criminal antecedents to his credit is entitled to be enlarged on bail during pendency of the trial.