SURENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Surendra Kumar is in judicial custody in F.I.R. No. 440 of 2022, under Ss. 420, 467, 468, 471, 120-B, 170 of I.P.C., Police Station Rishikesh, District - Dehradun.

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

(3.) It is argued that the co-accused have already been granted bail by this Court. The role assigned to the present applicant is also similar.