ABDUL KADIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present 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.114 of 2023, registered at police station Laksar, District Haridwar.

(2.) The present applicant ' Abdul Kadir is in judicial custody under Ss. 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that the applicant had taken money from the informant from time to time to get him a government job. A total sum of Rs.5,60,000.00has been paid by him to the applicant.