KULDEEP NANDRAJOG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.0389 of 2023, under Sec. 420 IPC, Police Station- Bahadarabad, District- Haridwar. He has sought his release on bail.

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

(3.) It is argued by learned counsel for the applicant that the applicant was the Developer; due to paucity of funds, the project could not run smoothly and multiple FIRs have been lodged against the applicant; many of the cases have been settled by the applicant, but now he is in custody for a long and the company has gone under liquidation, and the matter is pending before the Hon’ble Delhi High Court; in many other similar cases, the applicant has already been granted bail.