ANUJ SHUKLA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This is a bail application on behalf of the applicant in connection with Case Crime No.632 of 2019, under Sections 419, 420, 467, 468 and 471 IPC, P.S. Phase-3, District Gautam Buddh Nagar.

(3.) Learned counsel for the applicant submitted that the applicant is absolutely innocent and has been falsely implicated in the present case. The present accused is working in a News channel, known as Nation Live which is being run unauthorizely. Neither applicant is the proprietor nor Director of Nation Live News Channel and he has nothing to do with the alleged crime. All the offences have been committed by the owners of the News Channel. Offence is triable by the Magistrate. He further submitted that the co-accused Anshul Kaushik having similar role, has already been enlarged on bail vide order dated 19.7.2019 passed by this Court in Criminal Misc. Bail Application No.26004 of 2019. Lastly, he submitted that the applicant has no criminal history and he is languishing in jail since 9.6.2019 and in case, he is released on bail, he will not misuse the liberty of bail and will cooperate in the trial.