BIJENDRA SINGH S/O. SRI ILAM CHAND AND BABU RAM S/O. SITARAM BOTH R/O. VILLAGE RAMPUR RAIGHATI, P.S. KOTWALI LAKSAR, DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Karan Anand, Advocate, present for the applicants. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) HEARD .

(3.) LEARNED counsel for the applicants submitted that the First Information Report is delayed by more than three years. Land was sold in the year 2007, and the F.I.R. is lodged in the year 2011. It is further pointed out that co -accused Satpal has already been granted bail. Applicant is in jail since December, 2011. Learned counsel for the applicants further pleaded that the applicants are innocent, and falsely implicated.