SHANKAR LAL KHANDELWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant was granted short-term bail vide order dtd. 20/7/2020 pursuant to which, he was enlarged on bail on 14/7/2021. On his application for extension of short-term bail, the short-term bail granted to the applicant was extended for two months vide order dtd. 10/9/2021. Today the matter is listed on another application filed by applicant for extension of short-term bail.

(2.) Learned counsel for the applicant submits that dispute has been amicably settled between the parties and in terms of the settlement, petitioner has paid a sum of Rs.8,25,000.00 to the complainant towards down-payment and further sum of Rs.5,00,000.00 was paid by applicant to the complainant through Bank Draft No. 32394 dtd. 14/1/2021, towards interest in the housing loan account of the complainant. He further submits that the applicant has prepared two Bank Drafts of Rs.25,00,000.00 and Rs.3,00,000.00, which shall be handed-over to the complainant immediately upon his execution of settlement deed with ICICI Bank. He further submits that Branch Manager of ICICI Bank has sent complainant's proposal of one time settlement for approval to the higher authorities and approval is likely to be received within two weeks. He therefore submits that the short-term bail of the applicant be extended for two more months so that full and final payment is made to the complainant as per the settlement and the entire loan liability of the complainant is also extinguished.

(3.) Mr. Prashant Khanna, Advocate holding brief of Mr. Jay Vardhan Kandpal, counsel for the complainant also submits that settlement has been arrived at between the complainant and the applicant and he admits that besides sum of Rs.8,25,000.00, which was handed-over by applicant to the complainant through bank draft, another sum of Rs.5,00,000.00 has been received by the complainant from the applicant towards interest to be paid in the loan account. He further submits that complainant has no objection, if short-term bail of the applicant is extended for two months.