JAGDISH KUMAR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jagdish Kumar Gupta, who is in judicial custody in Case Crime/FIR No. 32 of 2021, under Ss. 406, 420, 504, 506 IPC, Police Station Kelakhera, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the case; the dispute is purely of civil nature; charge sheet has been filed; nothing is to be recovered from the applicant/accused.