RAJKUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . S.K. Shandilya, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) HEARD .

(3.) THE First Information Report is delayed by more than six months. Learned counsel for the applicant submitted that a civil suit is already pending in respect of the dispute relating to execution and specific performance of agreement in question. Applicant is in jail for last more than five months. It is pleaded that applicant has no criminal history. It is further pleaded that the allegations in the First Information Report are false.