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Judgment
Prafulla C. Pant, J.—Heard.
Applicant- Aftab @ Ajad, who is in jail in connection with Crime No. 279 of 2011, relating to offences punishable u/s 419, 420, 467, 468, 474 of I.P.C, Police Station Ranipur, District Hardwar, has sought his release on bail.
An N.G.O known as " Akhil Bhartiya Swarojgar Parishad " is said to be an organization helping the people in getting self employment. The present applicant is a worker of said organization. It is alleged in the First Information Report that some agents of the organization are realizing ` 550 per member, but issuing receipt of payment of ` 300 only. It is also alleged that from one of the agents fake marksheets etc. were found. Learned Counsel for the applicant submitted that neither any fake marksheet is recovered from the possession of the applicant, nor any receipt was issued by the applicant.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.
The Bail Application is allowed. Let the applicant-Aftab @ Ajad be released on bail on
executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Hardwar.