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Judgment
8 paragraphs · 150 wordsRavindra Maithani, J
Applicant Afjal is in judicial custody in FIR No.400 of 2023, under Sections 147, 148, 149, 323, 325, 452, 504, 506, 307 and 34 IPC, Police Station Kotwali Bhagwanpur, Roorkee, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail; applicant is not a previous convict.
Learned State Counsel admits these facts.
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.
The bail application is 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.