SHARAD GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these bail application arise from one and the same FIR, they are decided by this common order.

(2.) Applicants are in judicial custody in FIR No. 76 of 2024, under Sec. 120B, 406, 420, 467, 468, 471 IPC, Police Station Rajpur, District Dehradun. They have sought their release on bail.

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