VIKRAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Parikshit Saini, learned counsel for the applicants and Sri Amit Bhatt, learned Addl. G.A. for the State.

(2.) Learned counsel for the applicants has submitted that the applicants were coming to Haridwar and on the way to Haridwar while overtaking, a truck hit their car and thereafter, the dispute arose between the parties. He further submitted that the applicants demanded money towards the loss/damage caused to them, and for this reason, they have been falsely implicated by the complainant in the F.I.R., impersonating themselves as R.T.O. and no recovery of papers of truck was shown from their possession. He lastly submitted that they are in jail since 06.09.2010 and they have no criminal history.

(3.) After hearing learned counsel for the parties and perusing the papers available on record and without expressing any opinion about the final merits of the case, the Court is of the view that the applicants deserves bail at this stage.