DEEWAN SINGH @ DEEPU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants seek bail in connection with F.I.R. no.41 of 2014, under Sections 386/34 IPC and Section 66(A) I.T. Act, P.S. Khatima, District Udham Singh Nagar.

(2.) HEARD learned counsel for the parties, considered the grounds taken in the bail application and perused the documents on record.

(3.) CONSIDERING the attenuating facts and circumstances of the case, a case of bail is made out in favour of the present applicants on the ground of parity. The bail application is allowed. Let the accused -applicants be released on bail on their executing a personal bond each and furnishing two sureties, each of the like amount to the satisfaction of the A.C.J.M. / J.M., Khatima.