VINEET KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vineet Kumar is in judicial custody in FIR No.267 of 2023, under Sec. 420 IPC, Police Station- Mukhani, District- Nainital. He has sought his release on bail.

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

(3.) According to the FIR, the co-accused-Ankush, had purchased laptop and certain other articles from Dhan Laxmi Enterprises. As a consideration, he gave certain cheques, which were dis-honoured.