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Judgment
12 paragraphs · 211 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Bharat Singh, Advocate for the applicant and Ms. Sangeeta Bhardwaj, Brief Holder for the State.
The applicant is in jail having been implicated in Case Crime No. 156 of 2018, which has been registered under Sections 401/411 and 413 of IPC, at
Police Station Kotwali Mangalore, District Haridwar.
Learned counsel for the applicant submits that the applicant is in jail since 15.03.2018 and the co-accused, namely, Mintu, has already been granted
bail by the coordinate bench of this Court vide order dated 21.06.2018.
Considering the overall facts and circumstances of the case and the fact that the co-accused has already been granted bail by this Court, prima facie,
the applicant has been able to make out a case for bail on the ground of parity at this stage. The bail application is allowed accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties each in the like amount to the
satisfaction of the Magistrate concerned/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.