AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 189 wordsRavindra Maithani, J
Applicant Anand Singh Mehra is in judicial custody in Case Crime No.90 of 2023, under Sections 420, 409, 120-B IPC and Section 3 of the Uttarakhand Protection of Interest of Depositors (In Financial Establishment) Act, 2005, Police Station- Haldwani, District- Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that the co-accused, who has been named in the FIR, has already been granted bail; the applicant is not named in the FIR; he has not been assigned any role in the FIR.
Learned State Counsel admits that the co-accused, who has been named in the FIR, has already been granted bail.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.