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Judgment
8 paragraphs · 177 wordsRavindra Maithani, J
Applicant Ranjeet Singh, is in judicial custody in FIR/Case Crime No. 01 of 2022, under Sections 409, 420, 467, 468, 477-A, 471 and 120B IPC, Section 13 (i) (c) (d), Section 13 (2) and Section 13 (1) A of the Prevention of Corruption (Amendment) Act, 2018, Police Station Narendra Nagar, District Tehri Garhwal. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused having similar role has already been granted bail. The applicant has deposited the amount of embezzlement of which he is alleged to be an accused.
These facts are not disputed by the learned State counsel.
Having considered the entirety of facts, this Court is of the view that 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.