Imlakh Khan vs State Of Uttarakhand

Ravindra Maithani, J

Su    pplementary affidavit is taken on record. Miscellaneous Application IA No.9 of 2024 stands disposed of, accordingly.

Applicant Imlakh Khan is in judicial custody in Case Crime No.19 of 2023, under Sections 420, 467, 468, 471, 474, 120-B IPC and Section 7A/12 of the Prevention of Corruption Act, 1988, Police Station- Nehru Colony, District- Dehradun. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

It is the allegation against the applicant that he forged various degrees and gave it to various persons.

Learned Senior Counsel for the applicant would submit that most of the degree holders have already been granted bail; one of the co-accused, Imran, has already been granted bail, from whose possession, certain degrees and other documents were recovered. It is argued that the case of the applicant is mostly similar to that of co-accused, Imran.

Learned State counsel admits that from the possession of co-accused, Imran, also, certain degrees and other articles were recovered and he has been granted bail by the trial court.

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.