BRIJESH KUMAR SRIVASTAVA, J. - (1.) SUPPLEMENTARY 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 Bablu Chaurasiya @ Bablu Bhai Chaurasiya is involved in case crime no. 561 of 2014, under Sections 413 IPC read with Section 3/7 Essential Commodities Act, police station Hasanganj, District Lucknow. It has been contended by learned counsel for accused -applicant that the accused -applicant has been falsely implicated on the basis of statement of co -accused Raj Babu, who was arrested on spot. It has been further contended that the accused -applicant is on bail in the case lodged against him earlier. It has been further contended that the accused -applicant is in jail since 13.12.2014, as averred in para -3 of the affidavit filed in support of the bail application.;