- (1.) HEARD Sri Rajnish Dubey, learned counsel for the applicant and 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. A false recovery of Alto Car and Rs.5,000/ - is said to have been made from the possession of the applicant. In fact no such recovery was made. When the applicant was arrested, similar cases were simultaneously slapped on him and in some of the cases, he has been granted bail. The applicant is in jail since 15.11.2013.
(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.;