AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 208 wordsHon''ble Prafulla C. Pant, J.—Mr. S.K. Shandilya, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.
Heard.
Applicant- Rajkumar @ Raju, who is in jail in connection with Crime No. 310 of 2011, relating to offences punishable u/s 420, 467, 468 and 471 of I.P.C., Police Station Kotwali Roorkee, District Hardwar, has sought his release on bail.
The First Information Report is delayed by more than six months. Learned counsel for the applicant submitted that a civil suit is already pending in respect of the dispute relating to execution and specific performance of agreement in question. Applicant is in jail for last more than five months. It is pleaded that applicant has no criminal history. It is further pleaded that the allegations in the First Information Report are false.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail. The Bail Application is allowed. Let the applicant- Rajkumar @ Raju be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Judicial Magistrate, Roorkee. (Miscellaneous Application No. 1354 of 2012 stands disposed of).