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Judgment
8 paragraphs · 150 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.881 of 2022, under Sections 420, 467, 468, 471, 506 & 120-B IPC and Sections 3(1)(g) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Manglore, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that co-accused Kusum Kumar Tyagi having similar role has already been granted bail.
Learned State counsel admits this fact.
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.