Chandpal And Another vs State Of Uttarakhand

Ravindra Maithani, J

Applicants Chandpal and Mahendra Singh are in judicial custody in Case Crime No.29 of 2023, under Sections 419, 420, 465, 467, 468, 471, and 120-B IPC, Police Station- Laksar, District- Haridwar. They have sought their release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, by impersonation, the property of one Narendra Kumar was sold to the informant.

Learned counsel for the applicants would submit that co-accused, Ashok Kumar, has already been granted bail and the role of applicant-Mahendra Singh is similar to him. He seeks permission to withdraw the bail application insofar as it relates to the applicant Chandpal.

Learned State Counsel admits that the role of the applicant Mahendra Singh is similar to that of co-accused-Ashok Kumar, who has been granted bail.

The bail application, insofar as it relates to applicant Chandpal is concerned, is dismissed as withdrawn.

Having considered, this Court is of the view that insofar as the applicant-Mahendra Singh is concerned, it is a case fit for bail and the applicant deserves to be enlarged on bail.

The bail application is allowed, insofar as it relates to the applicant-Mahendra Singh.

Let the applicant-Mahendra Singh 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.