GAURAV CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Gaurav Chand, who is in judicial custody in FIR No. 216 of 2022, under Ss. 420, 467, 468, 471, 474, 120-B and 34 IPC, Police Station Pantnagar, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant/accused would submit that the only allegation against the applicant/accused is that blank degrees of University of Meghalaya were received at the instance and pointing out of applicant/accused and such degrees do not come in the category of Valuable Security, therefore, the offence under Sec. 467 IPC is not made out against the applicant/accused. He would further submit that the applicant/accused is in judicial custody since 12/11/2022; that, there is no previous criminal history against him. He would further submit that the co-accused Navdeep Singh Bhatia with similar role has already been granted bail by this Court vide order dtd. 8/5/2023; that, the charge sheet has been filed against the applicant/accused, therefore, no purpose would be served by keeping him behind bars as there are bleak chances of conviction of the applicant/accused in the present case.