MANDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Mandeep Singh is in judicial custody in FIR No. 328 of 2011, under Ss. 420, 467, 468, 471 and 506 of IPC, Police Station Transit Camp, District Udham Singh Nagar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the applicant had assured Siddharth Arora and Prajeet Singh to facilitate them to settle in Canada. The fee was fixed at Rs.10.00 lakhs each. The FIR records that some money was given by Siddharth Arora and Rs.20,92,000.00 was transmitted in the account of the applicant by the informant. The FIR records other details also as to how the money was transmitted.