GOVIND SINGH NAYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No. 178 of 2022, registered at police station Dineshpur, District Udham Singh Nagar under Ss. 323, 420, 504 and Sec. 506 of the Indian Penal Code, 1860.

(2.) Heard Mr. Piyush Garg, learned counsel for the applicant, Mr. M.A. Khan, learned A.G.A. for the State and perused the Case Diary, received from the Trial Court.

(3.) Opposing the bail application, Mr. M.A. Khan, learned counsel for the State, submits that co-accused Pankaj Singh had taken money from the informant and several other persons in the name of providing jobs. Co-accused Pankaj Singh had transferred a sum of Rs.1,20,000.00 in the account of the co-accused Vikky Mandal on different dates. Charge-sheet has been filed against the co-accused Vikky Mandal and Pankaj Singh. On the confessional statements of the co-accused persons, the name of the present applicant came into light. Present applicant was apprehended on 21/4/2023. Five original and five photo copies of the admit cards of eight persons in relation with Agniveer Mains Exam, Agniveer medical referral cards of two persons, two mobile phones, one army ID card, twelve debit/credit cards, Aadhar card, PAN card, one diary, twenty six cheques were recovered from his Maruti Alto Car (Registration No. UK04AB9273). He further submits that one Narayan Giri transferred a sum of Rs.25,000.00 25,000/- to the present applicant through Google Pay on 22/10/2020.