Om Prakash, J. - (1.) Heard learned counsel for the applicant, learned A.G.A for the State and perused the record.
(2.) It is submitted by learned counsel for the applicant that the applicant is innocent and has not committed the present offence. It was further argued that both the parties have settled their dispute. Two co-accused have been enlarged on bail by the court below. Applicant is the owner of the marriage hall concerned. If entire prosecution case is taken into consideration then also it is a case of breach of contract. Efficacious remedy is available in the civil court for damages. The applicant has no criminal history. He is languishing in jail since 29.12.2017 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.
(3.) On the other hand, learned AGA opposed the prayer for bail.;