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Judgment
8 paragraphs · 144 wordsRavindra Maithani, J
Applicants Amjad and Wasim are in judicial custody in FIR No.214 of 2023, under Sections 307 and 34 IPC, Police Station- Kankhal, District- Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicants that co-accused, having similar role, has already been granted bail.
This fact is not disputed by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.