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Judgment
10 paragraphs · 202 wordsRavindra Maithani, J
Applicant Sumer Kaushik is in judicial custody in FIR No.521 of 2023, dated 07.10.2023, under Sections 420, 467, 468, 471, 504, 506 IPC, Police Station Kashipur, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant cheated the informant and various other persons under the garb of property transaction. The FIR is quite in detail.
Learned counsel for the applicant would submit that it is a property transaction, which has already been settled between the parties; Rs. 50 Lacs have already been paid to the informant and the settlement has been placed on record.
Learned counsel for the informant admits it.
Learned State counsel would submit that the parties have compounded the dispute.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserve 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.