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Ramesh Kumar vs State of Uttarakhand

Uttarakhand High Court · Decided on 24 September 2010 · Citation: (2010) 09 UK CK 0018

HON’BLE JUDGES
Sudhanshu Dhulia, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 420
CASE NUMBER
First Bail Application No. 868 of 2010
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Judgment

6 paragraphs · 136 words

Sudhanshu Dhulia, J.—Mr. M.K. Ray, Advocate for the applicant.

2.

Mr. G.S. Sandhu, Government Advocate for the State.

3.

Applicant Ramesh Kumar who is in jail in connection with Case Crime No. 44 of 2010, at P.S. Kotwali, Gadarpur, District Udham Singh Nagar relating to offence punishable u/s 420 I.P.C. He has presently sought release on bail.

4.

F.I.R. has been lodged against the applicant and registered at Police Station Kotwali, Gadarpur u/s 420 I.P.C.

5.

F.I.R. perused.

6.

Without expressing any opinion as to the final merits of this case, this Court is of considered view that the applicant deserves to be released on bail. Let the applicant Ramesh Kumar be released on bail on furnishing personal bond and two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.