SHARAD MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sharad Mishra, who is in judicial custody in Case Crime No.89 of 2017, under Sec. 420 of IPC and under Ss. 66, 66-C of Information Technology Act, Police Station Kotwali Almora, District Almora, 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 would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, no specific role has been assigned to the applicant; that, the co-accused Navneet Shukla has already been granted bail by this Court vide order dtd. 10/5/2023 and the applicant/accused is also entitled to be released on bail on the basis of parity.