HARENDRA @ RAVINDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Shri S.K. Agarwal, Senior Advocate assisted by Mr. Swapnil Bisht, the learned Counsel for the applicant and Shri S.S. Adhikari, the learned A.G.A. for the State.

(2.) THE 1st Bail Application was dismissed for want of prosecution by an order dated 28/10/2010 and the 2nd Bail Application was dismissed as not pressed by an order dated 07/09/2010. This is the 3rd Bail Application.

(3.) THE deceased's wife, namely the complainant has also given a statement giving details of the closeness and proximity of her husband with the applicant in question in connection with RCM business. It has been stated that the applicant invested certain amount or had given the applicant some loan amounting to approximately Rs. 40 lacs through various cheques. Certain persons have been examined who have come forward and stated that money was routed through them and was paid to the applicant. It is alleged that on an earlier date, the applicant alongwith others came into two vehicles and had taken the deceased to show him the spot somewhere in Haridwar for the purposes of the purchase of the land.