ASHOK KUMAR,J. - (1.) In compliance of the order dated 17.01.2020, Sri Jayant Prakash Singh, Advocate has filed his personal affidavit, the same be taken on record. Sri Om Narayan Tripathi, learned A.G.A.-I will assist the Court on the next date fixed.
(2.) In pursuance of the order passed by this Court dated 17.01.2020 the Senior Superintendent of Police, District Meerut has passed an order. The order dated 17.01.2020 issued by Senior Superintendent of Police, Meerut indicates that the investigation in this matter has been given to Crime Branch, Meerut. Learned A.G.A. prays for and is allowed three weeks time to file the affidavit of the Senior Police Officer enclosing all the relevant documents related to the present case. As prayed by learned A.G.A, put up this matter on 13th February, 2020.
(3.) Heard learned counsel for the applicant, Sri Om Narayan Tripathi, learned A.G.A.-I, Sri Jayant Prakash Singh Advocate and perused the record. By means of the present bail application the applicant, who is involved in Case Crime No. 302 of 2019, under Section 3/25 Arms Act, Police Station Nakhasa, District Sambhal is seeking enlargement on bail during the course of trial. It is contended on behalf of the applicant that the applicant is innocent and has been falsely implicated in this case with some ulterior movie. ;