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Judgment
9 paragraphs · 207 wordsRavindra Maithani, J
Applicant Vineet Kumar is in judicial custody in FIR No.267 of 2023, under Section 420 IPC, Police Station- Mukhani, District- Nainital. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the co-accused-Ankush, had purchased laptop and certain other articles from Dhan Laxmi Enterprises. As a consideration, he gave certain cheques, which were dis-honoured.
Learned counsel for the applicant would submit that no offence is made out against the applicant; he has not cheated anyone; nothing was recovered from him, as such.
Learned State Counsel, under instructions, would submit that there was another case against co-accused Ankush, and both the applicant and the co-accused Ankush were arrested with some stolen cars and other articles, but she admits that the applicant is not a previous convict.
Having considered, this Court is of the view that it is a case fit for bail and 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.