ANGREJ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Angrej Singh, who is in judicial custody in FIR No.263 of 2022, under Ss. 406, 420 IPC, Police Station Gadarpur, 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/accused is languishing in jail since 23/11/2022; charge sheet has been filed and charges has also been framed; that, despite six hearings no evidence has been recorded. Counsel for the applicant would further submit that the present case is purely of civil nature; that, there was no cheating or concealment by the applicant/accused as alleged by the prosecution, rather it was the bank itself, who has inadvertently deposited Rs.30,32,478.00 in the account of the present applicant/accused.