PARVEZ KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner challenges the order dated 21.02.2020 passed in Bail Application No. 106 of 2020, Parvez Khan @ Jafar Vs. State, passed by the Court of Sessions Judge, Nainital.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) Facts, necessary to resolve the controversy, briefly stated, are as hereunder; Petitioner was named accused in FIR No.37 of 2019 under Section 420 IPC, Police Station Bhimtal, District Nainital. He was arrested. It appears that on 06.03.2020, the Court enlarged him on short term bail, subject to payment of Rs.5 Lakhs to the informant. The Court in its order also categorically stated that if such payment is not made, the interim bail shall not be extended further. It appears that the petitioner did not pay the amount, as assured by him. On 21.08.2020, the Court considered all these factors and rejected the interim bail granted to the petitioner. This order dated 21.08.2020 is impugned herein.