Khushwant Singh vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Khushwant Singh is in judicial custody in FIR No.262 of 2023, under Section 420 IPC, Police Station- Rudrapur, District- Udham Singh Nagar. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, the applicant and the co-accused assured the informant that they would get admission of the daughter-in-law of the informant in a university in the United Kingdom, and also provide job to the son of the informant in the United Kingdom, and on that assurance, the applicant and the co-accused took money from the informant, but, subsequently, the applicant and the co-accused did not keep their words, and the informant was cheated.

Learned counsel for the applicant would submit that the co-accused Kirandeep Kaur, having similar role, has already been granted bail; she was not arrested during investigation; the chargesheet has already been submitted in the case; applicant is not a previous convict.

Learned counsel for the informant would submit that the applicant has been involved in similar nature of cases in the past, though he admits that the applicant is not a previous convict.

Learned State Counsel adopts the arguments, as advanced by learned counsel for the informant.

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.