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Judgment
Vivek Bharti Sharma, J
Applicant – Balvinder Singh, who is in judicial custody in FIR No. 181 of 2022, under Sections 147, 186, 225, 332, 323, 353, 504 and 506 of I.P.C., Police Station Kelakhera, District – Udham Singh Nagar, 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 accused - applicant is in jail since 14.12.2022. He would further submit that though charge-sheet has been filed, but the charges have not been framed, therefore, the trial is likely to take considerable time. Therefore, in such circumstances, no purpose would be solved by keeping the applicant behind the bars.
Learned counsel for the State would admit at the Bar that the charges have not been framed yet.
Having considered the entirety of facts, without expressing any opinion on the final merits of the case, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is, accordingly, allowed.
Let the applicant – Balvinder Singh 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.
Urgency application (IA No. 4 of 2023) stands disposed of accordingly.