SAJJAD ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sajjad Ansari, who is in judicial custody in FIR No. 152 of 2021 under Sec. 420 of I.P.C. and Sec. 66 of Information Technology Act, 2008, Police Station Rudrapur, 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/accused would submit that the applicant/accused is an innocent person; that, he has falsely been implicated in the instant crime; that, he is languishing in jail since 24/12/2021; that, the charge sheet has been filed on 21/12/2021; that, no witnesses have been examined till date. He would further submit that co-accused Vikas Kumar has been arrayed as witness of the case; that, the other co-accused Sandeep Singh is not traceable till date; that, the trial is likely to take some time, therefore, no purpose would be served by keeping the applicant/accused in jail.