Navdeep Singh Bhatia vs State Of Uttarakhand
2023 Latest Caselaw 1278 UK

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

         First Bail Application No.172 of 2023

Navdeep Singh Bhatia                              .... Applicant

                              Vs.

State of Uttarakhand                            ..... Respondent

Mr. Akhil Kumar Shah and Mr. Ayush Agarwal, counsel for the
applicant.
Ms. Manisha Rana Singh, AGA along with Ms. Shivali Joshi, Brief
Holder for the State of Uttarakhand.

                                                  Dated: 08.05.2023

Hon'ble Vivek Bharti Sharma, J. (Oral)

Applicant Navdeep Singh Bhatia, who is in

judicial custody in FIR No. 216 of 2022, under Sections 420,

467, 468, 471, 474, 120-B & 34 IPC, Police Station

Pantnagar, District Udham Singh Nagar, has sought his

release on bail.

2. Heard learned counsel for the parties and

perused the material available on file.

3. Learned counsel for the applicant would submit

that the only allegations against the applicant/accused is

that blank degrees of University of Meghalaya were received

at the instance and pointing out of applicant/accused and

such degrees do not come in the category of Valuable

Security, therefore, the offence under Section 467 IPC is not

made out against the applicant/accused. He would further

submit that the applicant/accused is in judicial custody

since 25.11.2022; charge sheet has already been filed and;

there is no criminal history against him.

4. To buttress his submissions, learned counsel for

the applicant would place reliance on a judgment of Hon'ble

Apex Court in re "Shriniwas Pandit Dharamadhikari vs. State

of Maharashtra and connected matters", (1980) 4 SCC 551.

5. Per contra, Ms. Manisha Rana Singh, AGA for the

State would vehemently oppose the bail application, however,

she does not dispute the fact as stated by counsel for the

applicant.

6. Having considered the entirety of facts, without

expressing any opinion about merits of the case before the

Trial Court, this Court is of the view that this is a case for

bail.

7. The bail application is, accordingly, allowed. Let

the applicant be released on furnishing bail bond with two

sureties in the amount of ₹ 70,000/- and personal bond of the

like amount to the satisfaction of the learned Trial Court. It

is directed that the applicant/accused will not leave India

without permission of the court.

(Vivek Bharti Sharma, J.) 08.05.2023 BS