High CourtsSingle Bench(2025) 05 UK CK 0782

Memkila vs State Of Uttarakhand

Uttarakhand High Court · Decided on 20 May 2025

HON’BLE JUDGES
Ravindra Maithani, J
RESULT
Allowed
CASE NUMBER
First Bail Application No. 729 Of 2025

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

9 paragraphs · 204 words

Ravindra Maithani, J

1.

Applicant is in judicial custody in FIR/Case Crime No. 732 of 2023, under Sections 420, 467, 468, 120B, 506 IPC, Police Station Kotwali Jwalapur, District Haridwar. She has sought her release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is argued that main accused has already been granted bail, who had allegedly got a gift deed executed in favour of the applicant.

4.

Learned counsel for the applicant would submit that the applicant is not in possession of the house. She did not receive any money. She is not a conspirator.

5.

Learned State counsel admits this fact that the house is still in the possession of the brother of the victim. She would also admit that the main accused has already been granted bail on the ground of incarceration.

6.

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.

7.

The bail application is allowed.

8.

Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.