DEEPAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Applications have 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.) These four Bail Applications have arisen from one case crime number i.e. Case Crime No. 12 of 2023, therefore, these four Bail Applications are being considered and decided by this common order. Record of the Bail Application No. 1282 of 2023 is leading file.

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