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Judgment
9 paragraphs · 126 wordsSHARAD KUMAR SHARMA, J.
This is the 1st Bail Application seeking regular bail in FIR No. 116 of 2018, Under Sections 392, 411 of IPC, Police Station Ramnagar, District
Nainital.
Learned counsel for the applicants submits that applicants are not named in the FIR and are languishing in jail since 11.06.2018. He further submits
that the place of arrest of the applicants is thickly populated area, but no one was taken as public witness, as such, alleged arrest and the recovery is
false.
Considering the totality of the facts and circumstances of the case, I direct, let the accused/applicant be released on bail on furnishing his a personal
bond and two sureties of like amount to the satisfaction of Court concerned.
Bail application stands allowed accordingly.