Uttarakhand High Court
Ashok Kumar vs State Of Uttarakhand on 6 August, 2022
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
First Bail Application No. 1383 of 2022
Ashok Kumar ........Applicant
Versus
State of Uttarakhand ........Respondent
Present:-
Mr. Gaurav Singh, Advocate for the applicant.
Mr. V.K. Gemini, D.A.G. assisted by Ms. Meena Bisht, Brief
Holder for the State.
First Bail Application No. 1394 of 2022
Ravi Kumar ........Applicant
Versus
State of Uttarakhand ........Respondent
Present:-
Mr. Devesh Upreti, Advocate for the applicant.
Mr. V.K. Gemini, D.A.G. assisted by Ms. Meena Bisht, Brief
Holder for the State.
Hon'ble Ravindra Maithani, J. (Oral)
Applicants Ashok Kumar & Ravi Kumar are in judicial custody in FIR/Case Crime No.17 of 2021, under Sections 420, 467, 468, 471 IPC and Section 66, 66C, 66D of the Information Technology Act, 2000, Police Station Ranikhet, District- Almora. They have sought their release on bail.
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2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, from the account of the informant, total Rs. 30,000/- were withdrawn.
4. It is argued by learned counsel for the applicant there is no evidence against the applicant; he has been arrested without any evidence.
5. Learned State Counsel would submit that, in fact, the applicants were in a car, which was located in the area where the informant resides. The applicant Ashok Kumar confessed that they visited Ranikhet, Dwarahat, Chaukhutiya and made clones of various ATMs and withdrew the money, though he admits that except this statement, there is no corroborating evidence; ATM cards were not recovered; there is no CCTV footage
6. Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
7. The bail applications are allowed.
8. Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable 3 sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.
(Ravindra Maithani, J.) 06.08.2022 Ravi Bisht