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Judgment
8 paragraphs · 142 wordsRavindra Maithani, J
Applicant Abhishek Sharma is in judicial custody in FIR No. 37 of 2022 under Sections 307, 324, 326 and 34 IPC, P.S. Mussoorie, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is submitted that the co-accused having similar role has already been granted bail; the applicant is not a previous convict.
These facts are not disputed by the learned State Counsel.
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.
Accordingly, bail application is allowed.
Let the applicant be released on bail on his executing personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.