DAVID MORRISON Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Misc. Application is filed by the applicant-accused to set aside the order dated 08.10.2020 passed by learned Additional Chief Judicial Magistrate, Kashipur in Criminal Case No.4069 of 2019, "State vs. David Morrison and others", whereby, the application of the applicant-accused to release the applicant-accused on bail after depositing cash amount in lieu of executing surety bond.

(2.) Heard Mr. Lalit Sharma, learned counsel for the applicant and Mr. Deepak Bisht, learned Brief Holder for the State.

(3.) The applicant-accused moved an application before this Court under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for grant of regular bail in connection with Case Crime No.44 of 2019, registered with Police Station Kunda, District Udham Singh Nagar for the offence punishable under Sections 420, 120-B of the I.P.C. Section 66 of the Information Technology Act, 2000 and Section 14 of the Foreigners Act.