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Judgment
8 paragraphs · 154 wordsRavindra Maithani, J
Applicant Bijendra Singh Pundir is in judicial custody in FIR No.1 of 2022 dated 06.01.2022, under Sections 409, 420, 467, 468, 471, 477-A, 120-B IPC and Sections 13(1)(c)(d)/13(2) and 13(1)(a) of the Prevention of Corruption (Amendment) Act, 2018, Police Station Narendra Nagar, District Tehri Garhwal. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused, Vinay Kumar Chaudhary having similar role has been granted bail.
Learned State counsel admits this fact.
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.