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Judgment
9 paragraphs · 204 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR/Case Crime No. 732 of 2023, under Sections 420, 467, 468, 120B, 506 IPC, Police Station Kotwali Jwalapur, District Haridwar. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that main accused has already been granted bail, who had allegedly got a gift deed executed in favour of the applicant.
Learned counsel for the applicant would submit that the applicant is not in possession of the house. She did not receive any money. She is not a conspirator.
Learned State counsel admits this fact that the house is still in the possession of the brother of the victim. She would also admit that the main accused has already been granted bail on the ground of incarceration.
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 her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.