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Danish vs State Of Uttarakhand

Uttarakhand High Court · Decided on 2 November 2023 · Citation: (2023) 11 UK CK 0014

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 342, 395, 412
RESULT
Allowed
CASE NUMBER
Fourth Bail Application No. 22 Of 2023
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Judgment

9 paragraphs · 188 words

Ravindra Maithani, J

1.

Applicant Danish is in judicial custody in FIR No.197 of 2021, under Sections 395, 342, 412 and 34 IPC, Police Station- Bahadrabad, District- Haridwar. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

This is the fourth bail application. The first bail application, being BA1 No.1642 of 2021, was rejected on 09.09.2021. The second bail application, being BA2 No.202 of 2021, was dismissed in non-prosecution on 04.01.2023, and the third bail application, being BA3 No.3 of 2023, was rejected on 24.01.2023.

4.

It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.

5.

This fact is not disputed by learned State Counsel.

6.

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.

7.

The bail application is allowed.

8.

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.