VINEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vineet Singh is in judicial custody in Case Crime/FIR No.142 of 2024, under Ss. 420, 467, 468, 471 and 120-B IPC, Sec. 3 of Uttarakhand Protection of Interests of Depositors (in Financial Establishments) Act, 2005, Sec. 3/21(3) and 4/22 of Banning of Unregulated Deposit Schemes Act, 2019, Police Station Kotdwar, District Pauri Garhwal. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the named co-accused Pragya Rawat having similar role has already been granted bail. The informant has entered into compromise with the head of the Uttarakhand Loni Urban Multi-State Credit and Thrift Cooperative Society.