HONBLE MOHD.FAIZ ALAM KHAN,J. - (1.) Heard learned counsel for the accused-applicant as well as learned A.G.A. for the State and perused the record.
(2.) .This bail application has been moved by the accused/applicant- Sudhir Kumar Pasi for grant of bail, in Case Crime No. 433 of 2020, under Sections 323, 504, 506 and 436 I.P.C, Police Station Laharpur, District Sitapur, during trial.
(3.) Learned counsel for the accused-applicant while pressing the bail application submits that the applicant has been falsely implicated in this case and he has not committed any offence as claimed by the prosecution.;