ANKIT YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Ankit Yadav is in judicial custody in FIR/Case Crime No. 700 of 2023, under Ss. 420, 409. 411, 120B IPC, Police Station Patelnagar, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, the applicant alongwith the co-accused have stolen money from the ATMs on various dates and it was done from recycler machines. They were captured in the CCTV.