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Raj Chaudhary Alias Ankush Gupta vs State Of Uttarakhand

Uttarakhand High Court · Decided on 5 December 2023 · Citation: (2023) 12 UK CK 0034

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 420
RESULT
Allowed
CASE NUMBER
First Bail Application No. 2590 Of 2023
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Judgment

8 paragraphs · 138 words

Ravindra Maithani, J

1.

Applicant- Raj Chaudhary Alias Ankush Gupta is in judicial custody in FIR No.270 of 2023, under Section 420 IPC, Police Station- Mukhani, District-Nainital. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.

4.

This fact is not disputed by learned State Counsel.

5.

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.

6.

The bail application is allowed.

7.

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.