MANOHAR SINGH KANYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These three Bail Applications have been filed for grant of regular bail in connection with the Case Crime No.01 of 2020, registered at police station Vigilance Sector, Dehradun, District Dehradun.

(2.) Applicants are in judicial custody under Ss. 409, 420, 465, 467, 468, 471, 201, 120-B of the Indian Penal Code, 1860 and Sec. 13(1) (d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(3.) These three Bail Applications have arisen from one Case Crime No. i.e. Case Crime No. 01 of 2020, therefore, these three Bail Applications are being considered and decided by this common order. Record of the Bail Application No. 159 of 2023 will be leading file.