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Judgment
Ravindra Maithani, J
Applicant Aamir is in judicial custody in F.I.R. No. 406 of 2021, under Sections 389, 364-A, 34 of I.P.C., Police Station Piran Kaliyar, District - Haridwar.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused has already been granted bail. The role assigned to the present applicant is also similar and the applicant has no previous criminal history.
This fact is not disputed by the learned counsel for the State.
Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is, accordingly, allowed. 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.