VIJAY @ HORILAL Vs. STATE OF U P

JUDGEMENT

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

(2.) Argument on behalf of the applicant has been extended to the effect that in this case, applicant is innocent and has been falsely implicated in this case. The applicant has no role to play in the commission of the offence. Offence alleged is triable by the Magistrate First Class. Similarly circumstanced co-accused Dinesh has already been admitted to bail by this Court vide order dated 27.2.2019 in Criminal Misc. Bail Application No. 8629 of 2019. A copy of the said order has been produced by the learned counsel for the applicant, the same is taken on record. In case, the applicant is admitted to bail, there is no possibility of his absconding or misusing the liberty of bail. The applicant has no criminal history and is languishing in jail since 3.11.2018.

(3.) The learned A.G.A. has vehemently opposed the prayer.