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Judgment
10 paragraphs · 195 wordsRavindra Maithani, J
Since both these bail applications arise from the same FIR, they are being decided by this common order.
Applicants-Chandrapal and Nekpal are in judicial custody in FIR No. 140 of 2022. Applicant-Chandrapal is in custody under Sections 395, 397, 412 &
34 IPC and applicant-Nekpal is in custody under Sections 395, 397 & 34 IPC, Police Station Bazpur, District Udham Singh Nagar They have sought their release on bail.
Heard learned Senior Counsel for the applicant-Chandrapal through Video Conferencing and perused the record.
Learned Senior Counsel appearing for the applicant-Chandrapal and learned counsel for the applicant-Nekpal would submit that the co-accused having similar role has already been granted bail by this Court.
This fact is not disputed by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail. Accordingly, the applicants deserve to be enlarged on bail.
The bail applications are allowed.
Let the applicants be released on bail, on their executing personal bond and furnishing two reliable sureties, each of the like amount, by each one them to the satisfaction of the court concerned.