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Judgment
Prafulla C. Pant, J.—Heard.
Applicant- Vijay, who is in jail in connection with Case Crime No. 28 of 2011 relating to offences punishable u/s 420, 379, 411 I.P.C, u/s 41/102 Code of Criminal Procedure., police station Muni ke Reti, District Tehri Garhwal, has sought his release on bail.
As many as 13 ATM cards are said to have been recovered for the possession of the applicant, alongwith cash of Rs. 34,000/-. He appears to be a member of the Gang, who is involved in withdrawing money of the account holders by fraudulently misusing the ATM cards.
In the above facts and circumstances of the case, without expressing any opinion as to final merits of the case, this Court is of the view, that it is not a fit case for bail. The bail application is rejected.