High CourtsSingle Bench

Asif Malik vs State Of Uttarakhand

Uttarakhand High Court · Decided on 6 June 2024 · Citation: (2024) 06 UK CK 0095

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 148, 307, 427, 504, 506
RESULT
Allowed
CASE NUMBER
First Bail Application No. 1018 Of 2024
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Judgment

8 paragraphs · 140 words

Ravindra Maithani, J

1.

Applicant is in judicial custody in Case Crime No.186 of 2023, under Sections 148, 307, 504, 506, 427 and 120-B IPC, Police Station- Basant Vihar, District-Dehradun. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is argued by learned counsel for the applicant that co-accused, having similar role, have already been granted bail.

4.

This fact is admitted by learned State Counsel.

5.

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.

6.

The bail application is allowed.

7.

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.