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Judgment
9 paragraphs · 205 wordsRavindra Maithani, J
Applicant Shokin Chauhan @ Shokin is in judicial custody in Case Crime No. 768 of 2021, under Sections 419, 420, 467, 468, 471 & 120-B of IPC, Police Station Laksar, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, some persons named in the FIR sold the property of the informant by impersonation.
It is argued by learned counsel for the applicant that applicant is neither vendor nor buyer nor a witness in the allegedly executed deeds. There is no evidence against the applicant except the statement of the co-accused. It makes out a case for bail.
Learned State Counsel admits that the only evidence against the applicant is the statement of the co-accused.
Having considered the entirety of facts as discussed above, this Court is of the view that it is a case fit for bail. 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.