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Judgment
9 paragraphs · 124 wordsSHARAD KUMAR SHARMA, J.
This is the 1st Bail Application seeking regular bail in Case Crime No. 286 of 2018, Under Sections 392, 411 of IPC, Police Station Vikasnagar,
District Dehradun.
Learned counsel for the applicant submits that applicant has falsely been implicated in the instant case; has no criminal history and is languishing in jail
since 18.06.2018. He further submits that there is no independent witness of the alleged recovery and nothing was recovered from the possession of
the applicant.
Considering the totality of the facts and circumstances of the case, I direct, let the accused/applicant be released on bail on furnishing his a personal
bond and two sureties of like amount to the satisfaction of Court concerned.
Bail application stands allowed accordingly.