- (1.) HEARD Sri Pavan Kumar Mishra, learned counsel for the applicant and Sri R.K. Maurya, learned A.G.A. for the State.
(2.) IT has been contended by learned counsel for the applicant that the applicant has been falsely implicated in the present case. From the joint possession of the applicant and co -accused Arshad, a false recovery of weapons is said to have been made. In fact no such recovery was made. The applicant is in jail since 11.12.2013.
(3.) LEARNED A.G.A. opposed the prayer for bail. Keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment, submissions of the learned counsel for the parties and without expressing any opinion on merits of the case, I am of the view that the applicant has made out a case for bail.;