LAWS(UTN)-2024-7-54

VISHAL KUMAR Vs. STATE OF UTTARAKHAND

Decided On July 26, 2024
VISHAL KUMAR Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.587 of 2023, under Ss. 420, 406, 467, 468 and 471 IPC, Police Station Kashipur, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) It is argued that co-accused having similar role has already been granted bail.