VIKKY MANDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime 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. Vikas Anand, learned counsel for applicant and Mr. V.S. Rathour, learned A.G.A. assisted by Ms. Sangeeta Bhardwaj, learned Brief Holder for State.

(3.) Mr. V.S. Rathour, learned A.G.A., while opposing the bail application, has submitted that the co-accused Pankaj Singh had taken money from the informant and several others persons in the name of getting jobs. Present applicant is serving in Indian Army. Co-accused Pankaj Singh had transferred a total sum of Rs.1,20,000.00(Rupees one lakh twenty thousand) in the account of the present applicant on different dates.