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Judgment
8 paragraphs · 148 wordsRavindra Maithani, J
Applicant David is in judicial custody in Case Crime No.16 of 2023, under Section 2(b)(i)/3 of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station- Kankhal, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that co-accused, having similar role, have already been granted bail; applicant is not a previous convict.
This fact is admitted by learned State Counsel.
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.
The bail application is allowed.
Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.