RAKESH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the factual matrix and controversy involved therein in the aforesaid bail applications is the same, therefore, they are being decided together for the sake of brevity and convenience.

(2.) Applicants Rakesh Singh, Aneesh Ahmad @ Aneesh Mohamad and Dilip Menariya, seek bail in FIR no. 09 of 2016, under sections 420, 467, 468, 471, 120B, 511 IPC and Section 3(1)(ix)/3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, police station, Bhimtal, District Nainital. Applicant Gaurav Goel, seek bail in Case Crime no. 07 of 2016, under sections 420, 467, 468, 471, 120B IPC and Section 13(3)(d) of the Prevention of Corruption Act and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, police station, Vigilence Sector, District Dehradun.

(3.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail application.