NAND KISHORE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A.

(2.) The allegation in the First Information Report against all the accused persons is that they had accepted money for the purpose of providing plot to the informant but neither plot was provided nor money has been returned. It is submitted applicant was employed as driver in the company.Co-accused Sanjay Adhana was director of the Real Estate Company. Money has been paid in the account of the company.Applicant has been falsely in this case.It is further submitted that remedy is available to informant to file suit for specific performance of contract. The applicant is in jail since 17.8.2019.Applicant has criminal history of similar cases against him.

(3.) Learned A.G.A. has opposed the bail prayer of the applicant but could not dispute the aforesaid fact.