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Bhupendra Singh Bora Alias Bhuppi vs State Of Uttarakhand

Uttarakhand High Court · Decided on 24 August 2023 · Citation: (2023) 08 UK CK 0158

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 120B, 307
RESULT
Allowed
CASE NUMBER
First Bail Application No. 1237 Of 2023
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Judgment

8 paragraphs · 147 words

Ravindra Maithani, J

1.

Applicant Bhupendra Singh Bora alias Bhuppi is in judicial custody in FIR No.0567 of 2018, under Sections 307, 120-B, and 34 IPC, Police Station Kashipur, District- Udham Singh Nagar. 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 have already been granted bail; applicant was named by the co-accused.

4.

This fact is not disputed 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.