PRANAV OBERAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pranav Oberai, who is in judicial custody in connection with FIR/Case Crime No. 510 of 2024, under Ss. 420, 467, 468, 471 & 120-B of IPC, registered at P.S. Kotwali Nagar, District Dehradun, has sought his release on bail.

(2.) Learned counsel for the applicant/accused would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, the co-accused has already been granted bail by this Court and the applicant/accused is also entitled to be released on bail on the basis of parity.

(3.) Learned counsel appearing for the State would fairly admit that it is a case of parity.