AMIT KUMAR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AFTER hearing the learned counsel for the parties and going through the record, I find it is a fit case where the petitioner should be released on bail.

(2.) THE bail application is allowed. The petitioner is directed to be released on bail on his executing a bail bond with one surety in the like amount to the satisfaction of the Judicial Magistrate Incharge Haldwani.