UJJAWAL GOSWAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with Case Crime No. 12 of 2020, registered at police station Kankhal, District Haridwar under Ss. 419, 420, 504 and 506 of the Indian Penal Code, 1860.

(2.) As per the FIR, informant and his wife met the applicant on 25/11/2019. Applicant introduced himself as Sub-Inspector, Excise Department. After one day or two, in the name of providing a job to the daughter of the informant, he took Rs.80,000.00 and a laptop from the wife of the informant.

(3.) Heard Mrs. Prabha Naithani, learned counsel for the applicant and Mrs. Manisha Rana Singh, learned A.G.A. for the State.