- (1.) REJOINDER affidavit filed today is taken on record.
(2.) HEARD learned counsel for accused -applicant as well as learned Additional Government Advocate and gone through entire record.
(3.) APPLICANT Haneef is involved in case crime no. 680 of 2014, under Section 459 IPC, police station Kotwali Shahar, District Hardoi. It has been contended by learned counsel for accused -applicant that the accused -applicant has been falsely implicated due to certain quarrels. It has been further contended that certain cases have also been shown against the accused -applicant, which relate to the year 2002 to 2008. One case relates to the year 2013 and one case relates to the year 2014 and in most of the cases either the accused -applicant has been enlarged on bail or acquitted, details of which has been furnished in the rejoinder affidavit. It has been further contended that the accused -applicant is in jail since 04.05.2014, as averred in para -12 of the affidavit filed in support of the bail application.;