DILBAG SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Lalit Sharma, learned counsel for the applicant, Mr. Partiroop Pande, learned A.G.A. for the State and perused the records.

(2.) Applicant is in jail being implicated in FIR No. 32 of 2017, under Sections 167, 218, 219, 409, 420, 466, 465, 467, 468, 471, 474, 120-B, 34 of I.P.C. and Section 13(1)(d)/8/9 of Prevention of Corruption Act, registered in Police Station Pantnagar, District Udham Singh Nagar.

(3.) Learned counsel for the applicant submits that applicant is in jail since 19.09.2018. He further submits that applicant has been falsely implicated in the present case and the only allegation against him is that he has received more amount as compensation than what was due to him. Learned counsel for the applicant further submits that declaration under Section 143 of UPZA&LR Act was made in respect of applicant's land after due verification on 29.09.2012 i.e. much before the land was acquired under National Highways Act, 1956. Thus, according to learned counsel for the applicant, the allegation of fraud is not made out against the applicant. He further submits that other co-accused persons, who have been assigned the main role, have been granted bail by this Court.