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Judgment
8 paragraphs · 220 wordsVivek Bharti Sharma, J
Applicant Jagdish Kumar Gupta, who is in judicial custody in Case Crime/FIR No. 32 of 2021, under Sections 406, 420, 504, 506 IPC, Police Station Kelakhera, District Udham Singh Nagar, has sought his release on bail.
Heard learned counsel for the parties and perused the material available on file.
Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the case; the dispute is purely of civil nature; charge sheet has been filed; nothing is to be recovered from the applicant/accused.
Mr. V.S. Rathore, A.G.A. for the State oppose the bail application, however, he does not dispute the facts as stated by counsel for the applicant/accused.
It is pertinent to mention here that a Coordinate Bench of this Court, vide order dated 19.01.2023, has granted interim bail to the applicant/accused.
Having considered the entirety of facts, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a case for bail.
The bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹ 30,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.