NAVEEN BHAIYA @ NAVEEN AGARWAL S/O. LATE SHRI HAZARI LAL R/O. BERAGI CAMP, KANKHAL DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Rajendra Singh, Advocate, present for the applicant. Mr. B.S. Parihar, Brief Holder, present for the State.

(2.) APPLICANT - Naveen Bhaiya @ Naveen Agarwal who is in jail in connection with crime no. 21 of 2012, relating to offence punishable under section 386 IPC, Police Station Kankhal, District Hardwar, has sought his release on bail.

(3.) IT is alleged in the first information report that an attempt to extort Rs. 50,000/ - was made by the applicant.