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Judgment
9 paragraphs · 170 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.250 of 2022, under Sections 420, 504 and 506 IPC, Police Station- Tramsit Camp, 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 informant was cheated by the applicant in the name of securing him job in abroad.
Learned counsel for the applicant would submit that there is no money transaction; there is no evidence against the applicant.
Learned State Counsel would submit that there is no money transaction, as such, detected during investigation.
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.