Ravindra Maithani, J
1. Applicant is in judicial custody in Case Crime No. 305 of 2024, under Section 420, 409, 467, 468, 471, 504, 506 IPC, Police Station Kotwali Laksar, District Haridwar. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, the applicant was posted at SBI Mini Branch, Village Maharajpur Kalan. He would receive money for depositing in the accounts of various persons, but would not take into accounts. Although, he would make entries in the passbook. FIR records that 15 persons were cheated by the applicant.
4. Learned counsel for the applicant would submit that the applicant has already given money to all the concerned person. A statement was given on behalf of the applicant.
5. FIR in the instant case was lodged on 05.04.2024. State was required to get instructions in the matter. According to the State’s affidavit, even one person was returned money on 26.03.2024, i.e. prior to lodging of the FIR and all other persons have been given money by the applicant in the month of April, 2024.
6. Learned State counsel admits that the applicant had already returned money to all the persons, whose money was not taken in their accounts.
7. Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
8. The bail application is allowed.
9. 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.
