CHANDAN BHARDWAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with FIR No.0016 of 2021, registered with Police Station Salt, District Almora for the offence under Ss. 406 and 420 of IPC.

(2.) According to the F.I.R. dtd. 12/9/2021, the applicant-accused cheated Rs.1,03,500.00 from the informant.

(3.) Heard Mr. D.C.S. Rawat, the learned counsel for the applicant and Mr. Rohit Dhyani, the learned Brief Holder for the State.