Anil Kumar Srivastava, J. - (1.) Supplementary affidavit is taken on record. 1A. Heard learned counsel for the applicant, learned A.G.A. and perused the record.
(2.) This bail application has been preferred by the accused-applicant Jitendra Singh @ Jitendra Bahadurn Singh, who is involved in Case Crime No.327/2017, under Sections 419, 420, 467,468 I.P.C.,P.S. Vibhuti Khand, District Lucknow.
(3.) Submission of learned counsel for the applicant is that applicant has falsely been implicated in the present case. Allegations have been levelled against applicant for receiving some amount on the pretext of getting employment to the complainant and some unknown persons. Supplementary affidavits have been filed wherein it is mentioned that a sum of Rs.1,25,000/- has been paid by applicant to Rajesh Pal while Rs.20,000/- has been paid to Sri Rahul Thomas, from whom the amount was, allegedly, realized. In the counter affidavit, no other payment is alleged by the State. The applicant is languishing in jail since 30.05.2017.It is next submitted that the applicant is neither a previous convict nor he has any previous criminal history. It is further submitted that there is no possibility of the applicant of fleeing away from the judicial process or tampering with the witnesses. In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.;