AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 210 wordsRavindra Maithani, J
Applicant Mohit Sharma alias Monu is in judicial custody in FIR No.199 of 2023, under Sections 420, 467, 468, 471, 120-B IPC, Police Station- Kankhal, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, Rs. 5 Lakhs were withdrawn from the account of the informant by some person. Subsequently, it was revealed that, in fact, co-accused had got the amount withdrawn with the help of the applicant, who impersonated the informant.
Learned counsel for the applicant would submit that there is no evidence against the applicant except the statement of the co-accused; there is no CCTV footage; there is no handwriting expert and the signature of the withdrawl form has not been got verified by any handwriting expert.
Learned State Counsel admits these factual aspects.
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.