Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No.0389 of 2023, under Section 420 IPC, Police Station- Bahadarabad, District- Haridwar. He has sought his
release on bail.
2. Heard learned counsel for the parties and perused the record.
3. It is argued by learned counsel for the applicant that the applicant was the Developer; due to paucity of funds, the project could not run smoothly
and multiple FIRs have been lodged against the applicant; many of the cases have been settled by the applicant, but now he is in custody for a long
and the company has gone under liquidation, and the matter is pending before the Hon’ble Delhi High Court; in many other similar cases, the
applicant has already been granted bail.
4. These facts are not denied by learned State Counsel.
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 in the like amount, to the
satisfaction of the court concerned.
