SHINY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Raj Kumar Singh, learned counsel for the applicant, Mr. S.S. Adhikari, learned Brief Holder for the State and perused the records. The applicant is in jail being implicated in Case Crime No. 81 of 2013, which has been registered under Ss. 384/389/504/109/120 -B/468 of I.P.C. and Sec. 67 -A of I.T. Act, P.S. Vasant Vihar, District Dehradun.

(2.) The charges inter alia against the applicant is that he was in constant touch with one Aiana Roy, who along with some other accused were blackmailing a Civil Servant in Uttarakhand and trying to extort money. As per the prosecution case, though the name of the applicant did not figure in the First Information Report, but charge -sheet has been filed against him as well, inasmuch as, during the investigation his role has been assigned that he was in constant touch with the main accused -Aiana Roy.

(3.) The applicant is in jail for the last more than twenty one months i.e. since 14.12.2013. Moreover, the co -accused in this matter Suman Singh Valdia has already been released on bail by this Court. Another co -accused, Amit Garg, who is assigned a much greater participation in this alleged act of extortion, has already been released by the court below. All these facts are admitted by the State counsel.