RUPESH KUMAR AND ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants namely Rupesh Kumar & Dileep Kumar, who are in jail in connection with case crime no. 20 of 2016 under Section 420, 467, 468 & 120-B of I.P.C., registered at Police Station-Kotwali Ranipur, District Haridwar, have sought their release on bail.

(2.) An FIR was lodged on 21.6.2016 against 21 named accused persons including the present applicants, who were employees of the company of which accused nos. 1 to 4 were Directors, for the offences punishable under Section 420 IPC. Applicants are in jail since 03.03.2016.

(3.) Learned Dy. Advocate Ge neral submitted that the applicants that the applicants have previous criminal history for which learned counsel for the applicants replied that applicants are not previous convicts.