KAVINDRA ALIAS NINTU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Atul Kumar Bansal, learned counsel for the applicant and Sri Amit Bhatt, learned Addl. G.A. for the State.

(2.) Learned counsel for the accused/applicant has argued that the applicant is not named in the F.I.R. and the said incident took place on 24.04.2010 and the applicant was arrested on 25.06.2010. A sum of Rs. 20,000/- was shown to be recovered from the house of the applicant and the money was shown to be looted amount. Learned counsel for the applicant submitted that money belongs to him and that was not the looted amount and the police had falsely implicated him in the false case. He has further submitted that the co-accused ? Nittin Kumar @ Fauji has been released on bail by this Court's order dated 29.09.2010 and the applicant is also entitled for bail on the ground of parity.

(3.) After hearing learned counsel for the parties and perusing the papers available on record and without expressing any opinion about the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.