DEVENDRA SOLANKI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with Case Crime No.165 of 2019, registered with Police Station Cantt. Dehradun, for the offences punishable under Sections 120-B, 419 & 420 of the I.P.C.

(2.) An FIR was lodged by one Manisha Akhare, Lt. Col., Recruiting Officer, Military Hospital, Garhi Cantt, Dehradun on 23.11.2019 with the averments that recruitment for Indian Navy was going on. In this process, medical examination of co-accused Dev Swaroop had to be conducted. Present applicant in place of co-accused Dev Swaroop was present along with medical review certificate and other documents and posed himself to be real Dev Swaroop.

(3.) Heard Mr. Shailendra Nauriyal, learned counsel for the applicant and Mr. Sachin Panwar, learned Brief Holder for the State of Uttarakhand.