KRISHNA KANT PANDEY Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the accused applicant and learned counsel for the State and perused the F.I.R. and other relevant papers filed in support of the bail application.

(2.) SUBMISSION of the learned counsel for the accused applicant is that, as alleged, the only allegation against the applicant is that he along with one Sri J.K. Verma, Jr. Engineer, Sri V.K. Shukla, Assistant Engineer prepared lease plan of the alleged plot in question and signed the same. It is further alleged that the applicant and other persons had knowledge that these plots were for commercial purpose but still they prepared the lease plan for residential purpose. Learned counsel vehemently contends that there is no other allegation. Learned counsel submits that there is nothing on record to show that the applicant was in any way benefited for the alleged act. It is also submitted that the applicant has retired from his service. It is submitted that the applicant is a law abiding person and there is no likelihood that he would evade the proceedings of the trial. The applicant is behind bar since 20.05.2011 as averred in para 4 of the bail application.

(3.) INVESTIGATING Officer, Sri R. D. Yadav is present in the Court.