BABLU @ DHARMENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Applicant Bablu @ Dharmendra, who is in jail in connection with Case Crime No. 175 of 2013 (Criminal Case No.5689 of 2013), Under Section- 420 I.P.C., Police Station Kotwali Haridwar, District-Haridwar, has sought his release on bail.

(3.) Learned counsel for the applicant submitted that the applicant was working on the post of Clerk in the Finance Company and one Shiv Kumar Azad was the owner of the said company. Learned counsel for the applicant submitted that Shiv Kumar Azad has already been granted stay of arrest by this Court in WPCRL No.234 of 2013. He submitted that the applicant is languishing in jail since 17.05.2013. He also submitted that the applicant undertakes that if the applicant is released on bail, he will never temper the evidence and will remain present before the concerned Court whenever the case is listed.