DHARMENDRA Vs. STATE OF U P

JUDGEMENT

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

(2.) By means of this application, the applicant Dharmendra @ Dharra, who is involved in Case Crime No. 0595 of 2018, under Sections 379, 411 I.P.C., P.S. Kotwali Kannauj, District Kannauj, is seeking enlargement on bail during the trial.

(3.) It has been submitted by learned counsel for applicant that applicant is innocent and he has been falsely implicated in this very case crime number. He was apprehended with alleged stolen motorcycle in Case Crime No. 175 of 2018, in which he has been enlarged on bail in Criminal Misc. Bail Application No. 9623 of 2018 (Dharmendra @ Dharra Vs. State of U.P.) by High Court Lucknow Bench, vide order dated 15.11.2018, and after this detention, on the basis of alleged confession, he has been implicated in present case crime No. 0595 of 2018 and other cases also whereas prior to this arrest, there was no criminal antecedents of accused applicant. This case crime No. 595 of 2018 was got lodged against unknown persons. He was not named in it nor there is any credible evidence against him. He will cooperate in the trial and will not commit any further offence or temper with evidence, hence, bail has been prayed for.