KAPIL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Shri Kamal Singh Yadav, learned counsel for the informant, learned AGA for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Kapil Yadav with a prayer to release him on bail in Case Crime No. 845 of 2017, under Sections 147, 148, 149, 302, 307, 34, 120-B, 506 IPC, and section 7 Criminal Law Amendment Act, Police Station Kavinagar, District- Ghaziabad, during pendency of trial.

(3.) It is argued by the learned counsel for the applicant that the applicant is absolutely innocent and has been falsely implicated in the present case with some ulterior motive.