Uttarakhand High Court
Ramesh Chandra Nautiyal vs State Of Uttarakhand on 13 February, 2025
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
First Bail Application No. 2491 of 2024
Ramesh Chandra Nautiyal ........Applicant
Versus
State of Uttarakhand .....Opposite Party
Present:-
Mr. Harshit Sanwal, Advocate for the applicant.
Mr. C.S. Dumka, AGA for the State.
Hon'ble Ravindra Maithani, J. (Oral)
Applicant Ramesh Chandra Nautiyal is in judicial custody in FIR No. 22 of 2024 dated 27.05.2024, under Section 420 IPC, Section 3/21 of the Banning of Unregulated Deposit Schemes Act, 2019 and Section 3 of the Uttarakhand Protection of Interests of Depositors (in Financial Establishments) Act, 2005, P.S. Dharasu, District Uttarkashi. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. It is argued that one of the co-accused has been granted anticipatory bail and one of the co-accused has already been granted bail.
4. This fact is not disputed by the learned State Counsel.
2
5. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
6. The bail application is allowed.
7. Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.
(Ravindra Maithani, J) 13.02.2025 Avneet/