Arvind Kumar Mishra, J. - (1.)Heard learned counsel for the applicant as well as learned A.G.A. for the State of U.P and perused the material available on record.
(2.)Contention raised on behalf of the applicant has been confined to the extent that the applicant is innocent and has been falsely implicated in this case. The applicant is not named in the first information report. The name of the applicant has came to light in the confessional statement of the co-accused Ankit Pahalwan who has already been admitted to bail by this Court vide order dated 30.10.2018 in Criminal Misc. Bail Application No.41643 of 2018. The applicant is languishing in jail since 12.09.2018.
(3.)Learned AGA has opposed prayer for bail. However, learned AGA has not disputed the aforesaid facts.