Naveen Bhaiya @ Naveen Agarwal vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Mr. Rajendra Singh, Advocate, present for the applicant. Mr. B.S. Parihar, Brief Holder, present for the State.

Applicant- Naveen Bhaiya @ Naveen Agarwal who is in jail in connection with crime no. 21 of 2012, relating to offence punishable u/s 386 IPC, Police Station Kankhal, District Hardwar, has sought his release on bail.

Heard learned counsel for the parties.

It is alleged in the first information report that an attempt to extort Rs. 50,000/- was made by the applicant.

It is pleaded on behalf of the applicant that the complainant who is contractor was raising illegal constructions, and applicant''s wife had made complaint to the Hardwar Development Authority to that effect. It is further argued that in order to pressurize the applicant, and his wife to withdraw the complaint, the FIR is lodged.

In the above circumstances, without expressing any opinion as to final merits of the case, this court is of the view that applicant deserves bail. The bail application is allowed. Let applicant Naveen Bhaiya @ Naveen Agarwal be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of the Chief Judicial Magistrate, Hardwar.