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Judgment
6 paragraphs · 185 wordsPrafulla C. Pant, J
Heard.
Applicant- Anil Thapa, who is in jail in connection with Crime No. 44 of 2011, relating to offences punishable u/s 328, 381 and 411 of I.P.C., Police Station Dalanwala, District Dehradun, has sought his release on bail.
Learned Counsel for the applicant submitted that applicant''s brother Shankar Thapa, who was servant in the house of the victim said to have committed the theft in House No. 23/1, Teg Bahadur Road, Dehradun. The applicant is brother of co accused Shankar Thapa, who lives in Faridabad (Haryana). Police has shown recovery of stolen items from both the brothers. The applicant is in jail for about six months. It is pleaded that applicant has no criminal history.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.
The Bail Application is allowed. Let the applicant-Anil Thapa, be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Dehradun.