RAM KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This 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. 12 of 2023, registered at police station Kankhal, District Haridwar.

(2.) Present applicant-Ram Kumar is in judicial custody under Ss. 409, 411, 420, 120B of the Indian Penal Code, 1860, Sec. 9, Sec. 10 of the Uttar Pradesh Public Examinations (Prevention of Unfair Means) Act, 1998 (as applicable in the State of Uttarakhand), Sec. 8 and Sec. 12 of the Prevention of Corruption Act, 1988.

(3.) Mr. Pranav Singh, Advocate contended that the applicant has been falsely implicated in the present matter. Four co-accused persons of the similar role have been granted regular bail by this Court. Applicant is not a previous convict. He is a permanent resident of District Haridwar, therefore, there is no likelihood of his absconding. He is in judicial custody since 14/1/2023. Charge-sheet has already been filed.