RAJENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajendra Kumar@Rajendra Sen, who is in judicial custody in Case Crime/F.I.R. No. 261 of 2021, under Ss. 420, 504 and 506 of I.P.C., Police Station Ramnagar, District Nainital, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant-accused would submit that the applicant is in judicial custody since long; the cognizance against the applicant-accused has been taken under Sec. 420, 504 and 506 of I.P.C. on 5/1/2022; the charges have been framed but no evidence has been recorded by the learned court below till now. He would further submit that nothing has been recovered from the applicant-accused; the charge-sheet has already been filed; no purpose would be served by keeping the applicant behind the bars as the trial is likely to take long time.