- (1.) Heard Sri Sunil Kumar Yadav, learned counsel for the applicant and learned A.G.A. appearing for the State.
(2.) It has been contended by the learned counsel for the applicant that the applicant has falsely been implicated in the present case. He further states that there is business relationship between the applicant and the complainant and the FIR has been lodged after four months of the alleged incident. The applicant has no other reported criminal antecedent. The applicant is in jail since 09.03.2016.
(3.) Learned A.G.A. opposed the prayer for bail.;