RANJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Ranjeet Singh, is in judicial custody in FIR/Case Crime No. 01 of 2022, under Ss. 409, 420, 467, 468, 477-A, 471 and 120B IPC, Sec. 13 (i) (c) (d), Sec. 13 (2) and Sec. 13 (1) A of the Prevention of Corruption (Amendment) Act, 2018, Police Station Narendra Nagar, District Tehri Garhwal. He has sought his release on bail.

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

(3.) It is argued that the co-accused having similar role has already been granted bail. The applicant has deposited the amount of embezzlement of which he is alleged to be an accused.