HARIKISHORE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Harikishore is in judicial custody, in Case Crime No. 160 of 2020, under Sec. 419, 420, 467, 468, 471 IPC, Police Station Sitarganj, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the accused in similar nature of cases have already been granted bail by this Court. Some of the orders have been filed as part of Annexure 3.