Muntazir vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Muntazir is in judicial custody in FIR No.260 of 2023 dated 18.07.2023, under Sections 417, 420, 170, 467, 468, 471, 120-B IPC, Police Station Vikasnagar, District Dehradun. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, the informant is a Revenue Officer. She was directed by Sub Divisional Magistrate that some documents are to be given to the Income Tax Officer. The Sub Divisional Magistrate also gives telephone number of the Income Tax Officer to the informant. When the informant talked to that Income Tax Officer, he introduced himself as a Gulsan Kumar. The informant found something suspicious. She inquired and then, it was revealed that, in fact, there was no person named Gulsan Kumar in the Income Tax Department.

According to the prosecution, subsequently on 20.07.2023, the co-accused Gagandeep was arrested from whose possession, forged I-Card and a mobile number was recovered, from which, he has spoken to the informant.

It is the prosecution case that it is the co-accused Gagandeep, who named the applicant.

Learned Senior Counsel appearing for the applicant would submit that there is no evidence against the applicant; he is not at all involved in the case.

Learned State counsel would submit that the co-accused has named the applicant and the co-accused was talking to the applicant. There is call record.

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.