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Judgment
8 paragraphs · 150 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 42 of 2024, under Sections 304B IPC, Police Station Pantnagar, District Udham Singh Nagar. 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 the informant, who is father of the deceased has not supported the prosecution case during trial. There is no other evidence in support of the prosecution case.
These facts are not denied by the learned State counsel.
Having considered the entirety of facts, this Court is of the view that 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.