Om Prakash, J. - (1.) Heard learned counsel for the applicant, learned A.G.A for the State and perused the record.
(2.) It is submitted by learned counsel for the applicant that F.I.R. was lodged in the year 2017 against unknown persons. Applicant was arrested in the year 2018. Nothing was recovered from the possession of the applicant. The applicant has no criminal history. He is languishing in jail since 9.2.2018 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.
(3.) On the other hand, learned AGA opposed the prayer for bail.;