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Judgment
8 paragraphs · 149 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.141 of 2021, under Sections 419, 420, 468, 471, 120-B and 34 IPC and Section 66D of the Information Technology Act, 2000, Police Station- Special Cell Delhi. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused, having similar role, have 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.