Neeraj Tiwari,J. - (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) It is submitted by the learned counsel for the applicant that applicant has been falsely implicated in the present case and he has not committed the alleged offence. It is further submitted that five cases have been shown against the applicant in the Gang Chart and in the said cases, the applicant has been granted bail, copies of the bail orders have been annexed in the affidavit filed in support of bail application. There is criminal history of two other cases of the applicant in which he has been granted bail. It is next submitted that there is also no possibility of applicant either fleeing away from the judicial process or tampering with the witnesses. Applicant who is in jail since 12.10.2018, undertakes that he will not misuse the liberty, if granted.
(3.) Learned A.G.A. has vehemently opposed the prayer but could not dispute the aforesaid facts.;