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Judgment
8 paragraphs · 200 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.484 of 2023, under Sections 420 and 120-B IPC, Police Station-Bahadarabad, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that the applicant was the Developer; due to paucity of funds, the project could not run smoothly and multiple FIRs have been lodged against the applicant; many of the cases have been settled by the applicant, but now he is in custody for a long and the company has gone under liquidation, and the matter is pending before the Hon’ble Delhi High Court; in many other similar cases, the applicant has already been granted bail.
These facts are not denied by learned State Counsel.
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 in the like amount, to the satisfaction of the court concerned.