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Judgment
9 paragraphs · 160 wordsRavindra Maithani, J
Applicant Anil Sharma @ Sajjan is in judicial custody in Case Crime No.0334 of 2023, under Section 370 IPC, Police Station- Kaliyar Sharif, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that co-accused, having similar role, has already been granted bail.
This fact is admitted by 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.
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.
Let a certified copy of this order be supplied to learned counsel for the parties, today itself, on payment of usual charges.